SATISH SACHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Agni Pal Singh, the learned counsel for the applicant, Sri Dinesh Kumar Srivastava, the learned Additional Government Advocate, Sri Meraj Ahmad Khan, the learned counsel for the informant and perused the record.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 481 of 2020, under Ss. 147, 148, 149, 307, 452, 324, 504, 506 IPC, Police Station Ghatampur, District Kanpur Dehat during pendency of the trial in the Court below.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 5/10/2020 at 20:36 hours against the applicant - Satish Sachan and three other named accused persons (1) Uttam Tiwari (2) Ravi Sachan and (3) Bauwa Sachan and six unknown persons alleging that all the accused persons had abused the informant's father and uncle and the applicant had assaulted the informant's uncle on the chest with a Barchchi (a sharped edged weapon). It is alleged that co-accused Uttam Tiwari had assaulted on the head of the informant's father with an axe. The medico legal examination report of both the accused persons mentions that both of them had suffered only simple injuries.