MANOJ KUMAR GOSWAMI Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant has made request for bail in case crime No. 272 of 2001 under Sec. 307 I.P.C., police station Vrindavan, district Mathura.

(2.) I have heard Sri Gopal Chaturvedi, Senior Advocate assisted by Sri S.V. Goswami, learned counsel for the applicant, Smt. Sadhna Upadhyaya learned counsel for the complainant and the learned A.G.A.

(3.) The incident of this case took place on 04.06.2001 at 8.45 P.M. of which the F.I.R. was lodged on that very day at 11.00 P.M. by the uncle of the victim. It is mentioned in the F.I.R. that an unknown person informed the complainant that his nephew has been injured by fire arm injuries by some unknown persons. That the complainant and the father of the victim immediately went to the place of the incident and found Sri Vardhan Goswami in injured condition and got him admitted in the Medhodist Hospital, Mathura where he is under treatment.