SUNIL KUKREJA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) A case in crime No. 121/2001 has been registered at Saraswati Nagar, Police Station for the offences punishable under sections 147, 148, 149, 452, 427, 294, 307 and 302 IPC against the applicant.

(3.) According to the prosecution the incident took place on 6/6/2001 in which Ravi Shukla lost his life and two other persons namely Deepak Jagwani and Nandlal Patel have sustained injuries. Learned State counsel has filed, reply and referred to the F.I.R., other documents, case diary and statements of Sonu Kukreja. He submits that on hearing the hues and cries of Deepak Jagwani, the victim Ravi Shukla reached the spot and the accused persons who were already present on the spot attacked Ravi Shukla and caused various injuries on his person leading to death. FIR was lodged by Sonu Kukreja, the complainant, who was watching the incident. Counsel for the State has opposed the application for grant of bail.