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Judgment
6 paragraphs · 129 wordsMr. Pooran Singh Rawat, Advocate, present for the petitioner.
Mr. Sudhir Kumar Chaudhary, Deputy Advocate General, present for the State/respondent Nos.1 & 2.
Mr. Mani Kumar, Advocate, present for respondent No.3.
A First Information Report has been lodged by respondent No.3, which has been registered as FIR No. 111 of 2017 under Sections 307 / 452 / 504 / 506 of IPC, at Police Station Kelakhera, Bazpur, District- Udham Singh Nagar against the petitioner and two others. Apprehending her arrest, the petitioner has approached this Court for relief.
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.
With the aforesaid observations, the writ petition stands dismissed.