KAMALVEER SINGH Vs. ADHIKSHAK JANPAD KARAGAR

JUDGEMENT

(1.) This writ petition has been filed for the release of the petitioner - Kamalveer Singh, by issuing a writ of habeas corpus.

(2.) Brief background of the case is that on 10/8/2023 an incident took place whereby one Anuj Chaudhary was killed and a First Information Report was lodged on the same day which gave rise to Case Crime No. 598 of 2023 registered under Ss. 302 and 307 IPC. There were four named accused in the case being Amit Kumar, Pushpendra, Aniket and Prabhakar and it was also alleged that there were some other persons who were not known to the First Informant. The First Information Report was got lodged by one Sandeep Singh.

(3.) Thereafter on 1/11/2023 on the basis of an added Sec. , namely, Sec. 120B IPC, the petitioner was also implicated in the Case Crime No.598 of 2023 in a conspiratorial role. Further on 7/11/2023 in Case Crime No.818 of 2023, under Sec. 7/25 of the Arms Act, the petitioner was named in the crime. Still further, on 28/11/2023, the petitioner was implicated in Case Crime No.861 of 2023, under Sec. 3(1) of the U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986. He was thereafter in jail.