UPKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Applicant- Upkar is in judicial custody for the offence punishable under Sec. 307 of the Indian Penal Code, 1860 and Sec. 3 read with Sec. 25 of the Arms Act, 1959 in Case Crime No.396 of 2023, registered at Police Station Bhagwanpur, District Haridwar.

(2.) According to the First Information Report dtd. 14/6/2023, the applicant and the co-accused Ankur Chamar opened fire on the police on 13/6/2023 at about 23.40 o' clock. The police also opened fire in self-defense. They (applicant and the co-accused) both got injured. A 12 bore country made pistol, one spent cartridge and two live cartridges were recovered from the possession of the co-accused Ankur Chamar. A 12 bore country made pistol, one spent cartridge and two live cartridges were recovered from the possession of the present applicant. They were arrested.

(3.) Heard Mr. Bharat Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.