MANOJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajeev Lochan Shukla along with Sri Ashutosh Singh, learned counsel for the applicant, Sri R.B. Sharma, learned counsel for the complainant and learned A.G.A. for the State and perused the record.

(2.) By means of this application the applicant has approached this Court by way of filing the present Criminal Misc. Bail Application to enlarge him on bail after rejection of his bail application vide order dated 17.6.2020 passed by learned Incharge Sessions Judge, Bulandshahar in Case Crime No.25 of 2020 under Sections 147, 148, 149, 302, 307, 504, 506 and 34 of I.P.C., Police Station-Salempur, District-Bulandshahar .

(3.) It is alleged in the first Information report, lodged by Sri Narender Sharma, Informant that on 16.2.2020 at about 20.38 hours applicant (Manoj Kumar) and other 6 co accused, lying in ambush opened indiscriminate firing on 16.2.2020 at about 2.00 to 2.30 afternoon on his brother Sanjay Sharma and also on Chetan Sharma who came to rescue, causing death of Sanjay Sharma and injuries to Chetan Sharma, when they were going to attend a marriage ceremony.