MOHAN SHYAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of applicant, taken on record. Heard Shri Pankaj Kumar Shukla, learned counsel for the applicant, Shri Amit Daga, Advocate assisted by Shri Sandeep Kumar, learned counsel for the informant and learned A.G.A. Perused the record.

(2.) By means of the present bail application the applicant, who is facing prosecution in connection with Case Crime No.179 of 2019, u/s 147, 307, 504, 506, 306 I.P.C., P.S.-Surir, District-Mathura, is seeking his enlargement on bail during trial. The applicant is an elderly person of 75 years and is in jail since 03.10.2019.

(3.) Text of the F.I.R. is that on 23.8.2019 at 15.30 hours all the named accused i.e. Satyapal, Bablu, Than Singh, Shibbo and the applicant Mohan Shyam armed with lathi, danda and sariya intruded the house of the complainant and inflicted serious injuries on the parent of the complainant i.e. Smt. Chandrawati and Jogendra, with the intention to grab the house, of which a written report was made but the FIR could not be registered under the clout of the applicant who happens to be a muscleman and a man of chequered history. Taking advantage of the situation, the applicant and other named accused persons used to regularly visit the parent of the complainant and threaten them with dire consequences. Somehow the persons in duress mustered enough courage to get the FIR registered at Police Station Surir, but their misfortune followed them as the applicant along with the accomplices caught hold of them near the police station, set them ablaze after sprinkling some oily material and took to their heels. The ill-fated old burning couple managed to rush in the police station premises itself. Experiencing heat of the hours, the police personnel got them admitted in the hospital. On 30.8.2019 the FIR in this regard was got registered by one Jagdish at Police Station Surir, District Mathura.