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Judgment
6 paragraphs · 162 wordsMr. M.S. Pal, Senior Advocate assisted by Mr. Punit Kumar, Advocate for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
A First Information Report has been lodged by respondent No.3, which has been registered as FIR No. 208 of 2017 under Section 354A of IPC and under Section 7 / 9(f) / 10 of the Protection of Children from Sexual Offences Act, at Police Station Dineshpur, District-Udham Singh Nagar against the petitioner. Apprehending his arrest, the petitioner has approached this Court for relief.
Learned counsel for the State submits that during the course of investigation Section 376 of IPC has also been added.
Considering the overall facts and circumstances of the case and the nature of offence and the fact that petitioner has been named in the first information report, no interference is being called for by this Court in the matter.
Consequently, the writ petition stands dismissed.