RAM BALAK SONI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Ashwani Kumar Mishra, learned counsel for the applicants, Shri Ajay Kumar, learned counsel for the informant and learned A.G.A. for the State-opposite party, and perused the material placed on record.

(2.) This application under Sec. 438, Cr.P.C. has been filed on behalf of applicants Ram Balak Soni, Awinash Soni, Ashutosh Soni and Dharmraj Soni, seeking anticipatory bail in Case Crime No. 95 of 2024, under Ss. 323, 504, 506, 120-B, 34, 302 and 307, I.P.C., Police Station Pipri, District Kaushambi.

(3.) Learned counsel for the applicants submits that initially the FIR was registered against the applicants under Ss. 147, 148, 323, 504, 506 and 308, I.P.C. During investigation on the death of injured, Ss. 302 and 307 were added. The weapon of offence i.e. country made pistol and iron rod were falsely planted upon the applicants. But till date, no such recovery has been effected from the possession or pointing out of the applicants. Learned counsel for the applicants submits that there are two eye-witnesses of the occurrence, who are the sons of the deceased and except this, rest of the witnesses are formal witnesses.