SRIJAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shaghir Ahmad, Senior Advocate assisted by Sri Ajeet Singh, learned counsel for the applicant, Sri Prashant Pandey, learned counsel for the first informant, Sri O.P. Mishra, learned AGA for the State and perused the papers on record.

(2.) The present application has been moved on behalf of the applicant-Srijan Singh seeking anticipatory bail in Case Crime no. 0421 of 2022, under Ss. 307 and 506 I.P.C., Police Station Bhelupur, District Varanasi.

(3.) As per allegations in the FIR on the day of occurrence i.e., at about 1 pm on 26/12/2022, one Ashutosh Tiwari alongwith his friend Shariq was going on his motorbike; the moment he reached near R.P.F barrack, Srijan Singh S/o Manoj (present applicant), with the intention to kill him, over an old enmity deliberately and intentionally ran his four wheeler over Ashutosh Tiwari; it is alleged in the FIR that this act was done purposefully and knowingly; three other co-accused were also sitting in that four wheeler; Ashotosh and his friend Shariq sustained number of serious injuries; Srijan Singh and Manoj Singh escaped in their four wheeler thinking that they have died; whole of the incident was recorded in C.C.T.V. camera; they were hospitalized and were referred to another hospital for further management; the injuries sustained by them were dangerous to life.