SHIVSHANKAR SINGH BHADURIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manoj Kumar Misra, the learned counsel for the applicant as well as Sri Anurag Verma, the learned Additional Government Advocate-I appearing on behalf of the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in F.I.R. bearing Case Crime No.669 of 2016, under Ss. 147, 148, 149, 307 I.P.C., registered at Police Station Kotwali, District Raebareli.

(3.) The aforesaid case has been registered on the basis of an F.I.R. alleging that when the informant was getting his shop cleaned at about 5:00 am on 22/11/2016, all the accused persons came in a car at about 5.30 am and on the exhortation of the co-accused Kusum Singh, other accused persons fired shots with rifle and other firearms. Informant ran away to save himself without opening the lock of the shop but he suffered two pallet injuries on left arm and back.