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Judgment
SUDHANSHU DHULIA, J
In this case, the First Information Report was lodged against the four persons (including the present petitioner) by respondent No. 3 â€" Mansoor,
under Sections 323/324/452/504/506 of I.P.C., P.S. Bhagwanpur, District Haridwar. Apprehending his arrest, the petitioner has approached this Court
for relief.
The present petitioner is the brother-in-law of the complainant/respondent No. 3 â€" Mansoor. The sister of the petitioner married with one Masroor,
who is the brother of the present complainant. There is some dispute going on between the parties regarding the said marriage.
Considering the overall facts and circumstances of the case, a limited interference is being called for in the present matter.
It is hence provided that though the investigation may go on against the petitioner, but he shall not be arrested nor any coercive measures shall be
taken against him till the next date of listing or till the filing of the charge sheet whichever is earlier, in pursuance of the Case Crime No. 82 of 2016,
under Sections 323/324/452/504/506 of I.P.C. registered at P.S. Bhagwanpur, District Haridwar.
The respondents shall file counter affidavits within three weeks.
List this matter on 13.07.2016 in the daily cause list.
However, it is made clear that the above relief is subject to the cooperation of the petitioner in the investigation. In case, the petitioner does not
cooperate in the investigation, it will be the duty of the respondents to bring this fact to the notice of this Court so that appropriate orders be passed.
Stay Application No. 5668 of 2016 stands disposed accordingly.