HANUMANT SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sri A.Kumar Singh, learned counsel for the applicant,.learned A.G.A. for the State of U.P.and Sri Ratan Singh, learned counsel for the complainant.

(2.) This bail application has been filed by the applicant Hanumant Singh with a prayer that he may be released on bail in case crime No. 108 of 2011 under sections 302, 323, 504 I.P.C.,.Police Station Sakit, District Etah.

(3.) The facts, in brief, of this case are that the FIR has been lodged by Vijendra Singh on 4.6.2011 at 7.30 P.M.in respect of the incident allegedly occurred on 4.6.2011 at about 5.30 P.M., the applicant and co-accused Santosh Kumar and Chandra Kesh are named as accused. It is alleged that on 4.6.2011, some dispute arose between the deceased and the accused persons over a water channel. The accused persons did the marpeet with the deceased and the witnesses Prem Lata and Ranveer Singh, the daughter and another son of the deceased came in rescue but the co-accused Santosh Kumar discharged a shot by country made pistol hitting the deceased, the deceased died instantaneously, in the said incident,.Km.Prem Lata, the daughter of the first information and Ranveer Singh, the son of the first informant also sustained injuries.