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Judgment
5 paragraphs · 202 wordsMr. Mohd. Umar, Advocate holding brief of Mr. Mohd. Allaudin, Advocate for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State/respondent no. 1.
An application under Section 156(3) CrPC was filed by respondent no. 2 before the learned Magistrate, on which the learned Magistrate directed the police authorities to lodge a first information report against the applicant, which was registered as Case Crime No. 259 of 2015 under Sections 147 / 149 / 323 / 452 / 504 / 506 and 427 of IPC, at Police Station Kotwali Laksar, District Haridwar. After investigation, police filed the charge-sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter. Hence, this application under Section 482 CrPC before this Court.
Considering the overall facts and circumstances of the case, at this stage, no interference is being called for by this Court in the matter. However, the applicant would be at liberty to move an application for his bail before the court below which shall be considered, as far as possible, on the same day itself on its merit in accordance with law.
With the aforesaid observation, the application filed under Section 482 CrPC stands disposed.