SATVEER SINGH @ PUNCHI JAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. D.N. Sharma, learned counsel for the applicant, Mr. P.S. Saun, learned Deputy Advocate General with Ms. Mamta Joshi, Brief Holder, for the State and perused the record.

(2.) The applicant is in jail being implicated in F.I.R. No. 18 of 2015, which has been registered under Sections 392 and 411 of I.P.C., P.S. Jaspur, District Udham Singh Nagar.

(3.) There is no criminal history of the applicant, except another case (BA1 No. 710/2015 which is also been heard today), which is carved out from the same incident. The applicant is in jail since 01.05.2015.