AMRISH TYAGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Amrish Tyagi seeks bail in case crime no. 70 of 2016, under Sections 147, 148, 149, 302, 307, 323, 504, 506 IPC and Section 3(1)(x) and 3(2)5 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, police station, Bhagwanpur, District Haridwar.

(2.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail application.

(3.) It is a case of cross version, in which the allegations against present applicant are under Sections 147, 148, 149, 302, 307, 323, 504, 506 IPC and Section 3(1)(x) and 3(2)5 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. Present applicant is not named in the FIR. One of the members of other side, i.e., Sonu s/o Baleshwar has died in the incident. The cause of his death was firearm injury. Prince, who allegedly fired upon Sonu, is not the applicant before this Court. The members of both sides sustained grievous injuries. Such facts are not disputed by learned counsel for the parties.