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Judgment
12 paragraphs · 202 wordsMr. Parikshit Saini, Advocate, present for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.
The First Information Report has been lodged by respondent No. 2 against the present applicant, which has been registered as Case Crime No.
126 of 2012, under Sections 420/467/468/471/20B of IPC, at Police Station-Raipur, District- Dehradun. After investigation police submitted the
charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summon against the
applicant. Hence the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this
Court.
Considering the facts and circumstances of the case and the nature of offences, no interference is being called for by this Court in the matter.
Let the applicant appear before the court concerned and move an application for his bail, the same shall be considered, as far as possible on the
same day itself on its merit in accordance with law. In case, it is deferred for any reason, the learned Magistrate shall consider granting an interim
bail to the applicant.
Consequently, the application filed under Section 482 of Cr.P.C., stands disposed.