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Judgment
Mr. Vikas Bahuguna, Advocate present for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.
Mr. Mohd. Umar, Advocate, present for respondent No.2.
The First Information Report has been lodged by respondent no. 2 against the present applicant, which has been registered as Case Crime No. 100 of 2016, under Sections 376 / 506 of IPC, at Police Station-Dalanwala, 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 overall 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, which 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 (including its rejection), the court shall consider granting an interim bail to the applicant considering the fact that the applicant is a serving Major in the Indian Army.
Consequently, the application filed under Section 482 of Cr.P.C., stands disposed.