MANJEET Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. R.S. Sammal, Advocate, present for the applicant.

(2.) Mr. R.K. Shah, Deputy Advocate General, present for the State.

(3.) The First Information Report was lodged against the present applicant and others, which was registered as case crime no. 68 of 2014 under Sections 147, 148, 149, 353, 332, 333, 307 of IPC and under Section 7 Criminal Law Amendment Act, at P.S. Mangalore, District Haridwar. After investigation, the police submitted charge sheet against the applicant and others. Consequently, the learned Judicial Magistrate 1st, Roorkee, District Haridwar, took cognizance against the applicant and others and issued summons for facing trial.