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Judgment
5 paragraphs · 101 words
1.
Mr. Narendra Bali, Advocate, present for the petitioner.
2.
Mr. Pramod Tiwari, Brief Holder, 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/Case Crime No.352 of 2017, under Section 304B of IPC, at Police Station Kotwali Ranipur, District Haridwar. 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.