DEEPAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Bhuwan Bhatt, learned counsel for the applicant, Mr. J.S. Virk, learned A.G.A. for the Sate of Uttarakhand and perused the record.

(2.) The applicant is in jail being implicated in Case Crime No. 353 of 2018, under Ss. 41/102 of Cr.P.C. and Sec. 411 of I.P.C., registered in Police Station Kotwali Ranipur, District Haridwar.

(3.) Learned counsel for the applicant submits that applicant is not named in the FIR and he has been falsely implicated only on the basis of the statement of co-accused recorded under Sec. 161 of Cr.P.C. The applicant is languishing in jail since 17/10/2018.