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Judgment
5 paragraphs · 120 wordsMr. Parikshit Saini, Advocate, present for the petitioners.
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 Case Crime No. 486 of 2017 under Sections 504 / 307 of IPC, at Police Station Kotwali Gangnahar, District-Haridwar against the petitioners. Apprehending their arrest, the petitioners have approached this Court for relief.
Considering the overall facts and circumstances of the case and the nature of offence and the fact that petitioners have 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.