VIJAY PRADAP SINGH Vs. STATE

JUDGEMENT

(1.) This revision arises out of dismissal of bail petition in Crl.M.P.No.3962 of 2015 filed in P.R.C.No.1 of 2015 under Section 330 Cr.P.C.

(2.) Petitioner is a CISF [Central Industrial Security Force] Constable. He was carrying out his duties at the Atomic Energy Power Station in Kalpakkam. On 08.10.2014, with his service rifle he is alleged to have shot dead three persons and also wounded one person.

(3.) Respondent police registered a case in Crime No.241 of 2014 under Section 307, 302 I.P.C. The case has been committed to the Court of Sessions. Now, it is pending in S.C.No.242 of 2015 before the learned II Additional Sessions Judge, Chengalput.