VIJAY KUMAR MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a bail application for the release of the accused-applicant Vijai Kumar Mishra son of Late Ram Deo Mishra of village Khaptiha P. S. Handia, District Allahabad, on bail during the pendency of his trial in Case Crime No. 111 of 2002 registered against the seven accused persons including the accused-applicant under Sections 147, 148, 149, 302/34 and 504, IPC read with Section 7, Criminal Law Amendment Act, P. S. Gopiganj, District, Sant Ravi Das Nagar to the satisfaction of the Chief Judicial Magistrate, Sant Ravi Das Nagar, Distt. Bhadohi or to pass any such or other order as may be deemed fit and proper in view of the facts and circumstances of the case.

(2.) The accused-applicant has filed an affidavit and certain documents including cross First Information Report regarding a Criminal Case registered against nine accused/persons as Case Crime No. 111A of 2002 under Sections 147, 148, 149, 307, IPC in support of his bail application. Ram Krishna Pandey, the informant of the above case Crime has on the other hand filed affidavit along with certain documents against the above bail application.

(3.) I have heard Sri S. S. Tewari, learned senior counsel assisted by Sri Ravindra Singh, learned counsel for the accused-applicant, Sri Dilip Kumar and Sri Surendra Tewari, learned counsel for the complainant, learned A.G.A. at length and perused the entire record.