RAVI MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) In view of Corona Virus epidemic, appearance of learned counsel for parties has been dispensed with owing to the lockdown and the bail is being decided on the basis of material available on record.

(2.) Bail application has been filed with regard to Case Crime No. 326/2019, Under Section 147, 148, 149, 323, 307, 302/24 I.P.C. P.S. - Inayat Nagar, District - Faizabad/Ayodhya.

(3.) As per case of the applicant-accused, the F.I.R. was lodged by Deepak Yadav S/o Dev Nath Yadav that his cousin father-in-law , namely7 Dev Sharan Yadav (deceased) was coming after taking medicines from Gosaiganj and at about 7 p.m. he reached in front of the house of the accused-applicant and other accused persons including applicant was sitting with the wrong motive to home the litigation in respect to Gram Samaj land is pending and further it has been alleged that accused/applicant attacked and Amaredeep and Ramesh shot fire and further it is mentioned that Ishwar Dutt one of the accused/applicant namely, Mahesh Dutt, Ramakant, Ravi Mishra and Gagan Mishra was armed with lathi danda and they were also involved in the incident. It has been further mentioned that on the alarm Akash reached on spot and he was drove away and the accused/applicant also reached on spot and other nearby resident and villagers arrived on spot and found the deceased dead. It has been further mentioned that while filing to passengers (Raahgirs) also sustained injured who are subsequently admitted in the hospital and it has further mentioned that after the incident accused/applicant burnt his house and ran away.