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Judgment
11 paragraphs · 190 wordsThe First Information Report has been lodged by respondent No.2, which has been registered as Case Crime No. 205 of 2017 under Sections
420, 467, 468, 471, 506 and 120B of IPC, at Police Station Prem Nagar, District Dehradun. Apprehending their arrest, the petitioners have
approached this Court for relief.
The first information report was lodged by respondent No.2 against the petitioners alleging that the land was sold to her in the year 2010 by the
petitioners and the same land was already sold to one Omprakash Gupta by the petitioners in the year 2007.
Interim protection was granted to the petitioners by this Court on 28.10.2017, and their arrest was stayed.
Perused the averments made in the writ petition.
There is no averment in the writ petition wherein the petitioners have denied the allegation made in the first information report that they have not
sold the same piece of land earlier in the year 2007 to one Omprakash Gupta.
Consequently, no interference is liable to be made by this Court.
The writ petition stands dismissed. Interim order dated 28.10.2017 also stands vacated.