BHARAT AIRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These are four Bail Applications seeking regular bail in F.I.R./Case Crime No. 86 of 2017, under Sections 147, 148, 149, 307, 354, 323, 504, 506, 302 and 34 I.P.C., Police Station Jhankaiya, District Udham Singh Nagar.

(2.) There chanced an incident on 27th Nov., 2017 at about 9:30 p.m., wherein, the accused, herein, are said to be equipped with lathi, danda and sharpeedged weapons had assaulted Rohit, nephew of complainant, Radhika of the F.I.R. No. 86 of 2017, registered under Sections 147, 148, 307, 354, 323 and 149 I.P.C., Police Station Jhankaiya, District Udham Singh Nagar. Prior to F.I.R. No. 86 of 2017, for the same incident, there was noncognizable report which was lodged on 28th Nov., 2017 at 10:50 a.m. by one Jyoti Sharma W/o Kailash Sharma, which was numbered as FIR No. 18 of 2017, alleging therein that accused Manish Airi S/o Kripal had misbehaved with her. At present stage, we are concerned with accused Manish Airi S/o Kripal, whose bail application has already been rejected by this Court.

(3.) In the First Information Report which was filed on 29.11.2017, which was registered as Case Crime No. 86 of 2017, the present applicants to the Bail Applications are shown to be co-accused for the incident of 27th Nov., 2017, which has resulted into the death of Rohit Sharma, on account of injuries, which have been inflicted by the accused person. All these accused persons have been arrested and the Session Trial, being Session Trial No. 66 of 2018, is pending consideration before the Court of Sessions Judge, Udham Singh Nagar.