SHUBHAM Vs. SSP HARIDWAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Deputy Advocate General for the State.

(2.) Petitioners have sought for the following reliefs: -

(3.) Learned Deputy Advocate General submits that an FIR was lodged on 23/6/2022 and the same was registered as FIR No. 338 of 2022, for offences punishable under Ss. 147, 323, 504, 452, 354 and 506 of IPC; that subsequently the charge-sheet also came to be filed in the court and since the FIR was lodged, the respondents have been pressurizing the petitioner and his family to com promise the matter; that on several occasions, they even trespassed into the house of the petitioner and have assaulted them; that the date of marriage of the petitioner nos. 1 and 6 is scheduled on 24/4/2025 i.e. today itself and that the respondents are likely to disrupt the wedding ceremony.