NITESH KUMAR TRIPATHI Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/8/2023 for the alleged offence punishable under Ss. 294(b), 307 IPC r/w Sec. 27(1) of the Arms Act in Crime No.75 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the defacto complainant borrowed loan from her sister's husband for her business. Thereafter, he used to threatened the defacto complainant by demanding the amount and he also threatened the daughter of the defacto complainant. On 9/5/2023, at about 07.00pm., the accused came to the house of the defacto complainant and threw bomb from his car and also took a gun from his car and shot at her and thereafter, the accused persons escaped from the place of occurrence. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is in custody from 14/8/2023, hence he seeks bail.