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Judgment
5 paragraphs · 110 words
1.
Mr. Bharat Singh, Advocate, present for the petitioner.
2.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
3.
The First Information Report has been lodged by respondent No. 3 which has been registered as FIR No.281 of 2017, under Section 3 / 7 of the Essential Commodities Act, 1955, at Police Station- Jhabrera, District-Haridwar implicating the present petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.
4.
Considering the overall facts and circumstances of the case and the nature of offence, no interference is being called for by this Court in the matter.
5.
Consequently, the writ petition stands dismissed.