SANJAY YADAV PRADHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Arun Sinha, learned counsel for the applicant, Sri Mahesh Kumar and Sri Sanjeev Kumar Dwivedi, learned counsel for the complainant, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by accused- applicant seeking bail in Case Crime No.30 of 2023, under Ss. 147, 148, 149, 302, 307, 34, 120-B, 201, 427 I.P.C., Sec. 3/25 Arms Act and Sec. 5/27 Arms Act, P.S. Musafirkhana, District Amethi.

(3.) It is alleged in the first information report that on 27/2/2023 in the evening at around 7.00 p.m., uncle of the informant Suresh Yadav and brother Brijesh Yadav were coming home from Bolero car. On the way at Dadra Road, before Amar Bahadur Singh Degree college, two without numbered motorcycle stopped the Bolero car and started making indiscriminate firing and also hurled crude bombs, due to which, uncle and brother of the informant died. It is further alleged that the accused persons are inimical due to 2015 punchayat election. In 2016 also, the uncle Suresh Yadav had received gun shot injuries, in which Jalaluddin and others were named.