REGENT COMPUTRONICS PVT. LTD.

Jaspal Singh Gosain Appellant

V/S

CBI Respondents

Referred Judgements :-

EXTRA JUDICIAL EXECUTION VICTIM FAMILIES ASSOCIATION V. UNION OF INDIA [REFERRED TO]
DHAL SINGH DEWANGAN V. STATE OF CHHATTISGARGH [REFERRED TO]
SOM PARKASH VS. STATE OF PUNJAB [REFERRED TO]
NAGA PEOPLES MOVEMENT OF HUMAN RIGHTS VS. UNION OF INDIA [REFERRED TO]
STATE VS. NALINI [REFERRED TO]
DEVENDER PAL SINGH VS. STATE NCT OF DELHI [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
BRIJESH MAVI VS. STATE OF NCT OF DELHI [REFERRED TO]
OM PRAKASH VS. STATE OF JHARKHAND [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
RAKESH KUMAR VS. STATE [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
GULAM SARBAR VS. STATE OF BIHAR [REFERRED TO]
ASHOK DEBBARMA @ ACHAK DEBBARMA VS. STATE OF TRIPURA [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. STATE OF MAHARASHTRA [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]
MAHAVIR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) "Killings in police encounters affect the credibility of the rule of law and the administration ofthe criminaljustice system."

(2.) The President of India was due to visit Dehradun on 3rd July 2009 at around 4 pm. The entire city was, therefore, on high security alert on that day. The Uttarakhand police in Dehradun were patrolling the city since the morning.

(3.) Gopal Dutt Bhatt (A2), who was a Sub-Inspector ("SI") at Police Station ("PS") Dalanwala in Dehradun and who, at the relevant time, was attached to the Araghar Outpost, was on his motorcycle doing the rounds of his designated area. From the Araghar Outpost, A2 was proceeding on his motorcycle. Near the Gurudwara on Mohini Road, A2 noticed a boy sitting on a motorcycle which was having a Haryana number plate. Two other boys were standing nearby. A2 purportedly asked the boy sitting on the motorcycle for the papers of the vehicle. There appears to have been an exchange of words. There are several versions as to what happened thereafter. (It may be mentioned here that although Gopal Dutt Bhatt was in the order framing charges referred to as A4 and Neeraj Kumar as A2, in the impugned judgment their numbers have been interchanged. Gopal Dutt Bhatt is mentioned as A2 and Neeraj Kumar as A4. Accordingly, in this judgment they are referred to likewise.)

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JASPAL SINGH GOSAIN Vs. CBI

Referred Judgements :-

JUDGEMENT

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