MAHKAR SINGH @ PAPPU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. D.K. Sharma, Senior Advocate assisted by Ms. Neetu Singh, Advocate for the applicant and Ms. Mamta Joshi, Brief Holder for the State of Uttarakhand.

(2.) The applicant is in jail having been implicated in Case Crime No. 243 of 2014, which has been registered under Sections 147/148/149/307/120B/34/109 of IPC, at Police Station Gangnahar, District Haridwar.

(3.) On 05.08.2014, outside the Sub Jail, Roorkee, in broad day light a shootout took place resulting in death of three persons, who belonged to a rival gang. The incident was allegedly executed by a gang and the victim belonged to rival gang, as is the case of the prosecution. Present applicant is one of those, who have been arrested in this case and is presently facing trial in Sessions Trial No. 95 of 2015 before 1st Additional Sessions Judge, Roorkee, District Haridwar.