MANGA TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. S.K. Shandilya, Advocate for the applicant and Mr. Amit Bhatt, Addl. G.A. for the State.

(2.) IN brief, the prosecution case is that on 8.12.2009 at about 8.30 pm when Naveen Jindal returned to his house from the shop on a motorcycle, then some unknown miscreants shot at him on the gate of his house and Naveen Jindal died on the spot. The miscreants had come on motorcycle. The dead body was lying in the hospital. With these averments, FIR was lodged in the same night i.e. on 9.12.2009 at 12.30 am by Pankaj Jindal, elder brother of the deceased.

(3.) OPPOSING the bail application of the accused applicant, learned Addl. G.A. for the State argued that the Investigation Officer has collected sufficient credible evidence against the accused applicant. He further submitted that the applicant is a hardened criminal of Uttar Pradesh and he is the right -hand man of Sunil Rathi, a notorious criminal of the country, who had demanded ransom from the complainant Pankaj Jindal and when the ransom was not paid by him, then Sunil Rathi hired some shooters, namely, Nafees, Praveen Balmiki and the accused applicant Manga Tyagi, who shot on Naveen Jindal under the impression that he was Pankaj Jindal. Naveen Jindal died on the spot.