DHARMENDRA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) There is delay of 9 days in filing this appeal. We have heard the learned counsel for the parties. In the circumstances, the delay will stand condoned. The Application for condonation of delay is, accordingly, allowed.

(2.) Appellant is the writ petitioner. The writ petition was filed as Writ Petition (Criminal) No. 556 of 2016. The reliefs sought in the said writ petition are as follows:

(3.) The learned Single Judge took the view that, considering the nature of the offences (FIR was under Section 306 / 420 / 467 / 468 / 471 I.P.C.), no interference was called for at that stage. Appellant was to cooperate in the investigation. It was further directed that the appellant would be at liberty to appear before the court below and, in case, appellant moves an application before the court concerned for bail, the court shall consider the same, as far as possible, on the same day itself in accordance with law. The writ petition stood disposed of.