SONVEER ALIAS SONU Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Sunil Chandra Srivastava and Nitin Srivastava learned Counsel for the applicant, Sri Sunil Bashishth, learned Counsel for the complainant and the learned AGA.

(2.) THE applicant has applied for bail in Case Crime No. 68 of 2005 under Sections 307 and 504 IPC, P.S. Saroorpur District Meerut.

(3.) THE prosecution story in brief is that the applicant was outraging the modesty of the girls. He was asked by the injured Krishna Pal not to do so about 4 -5 months prior to the alleged occurrence. On 1 -4 -2005 at about 6.30 p.m., the injured Krishna Pal was standing at the door of his house. The applicant came there and started hurling the abuses. On that shouting, the first informant, his son and some other women came out from the house. The applicant used knife blow on the person of the injured with an intention to commit his murder, consequently he received injury but the applicant having a knife was apprehended by the first informant and others in scuffling and snatching the knife, the first informant has also received the knife injuries in the figures of his left hand. After receiving the injuries, the condition of the injured Krishna Pal became serious so he was taken to Meerut by Om Pal, Vishnu Pal Brahm Singh and others by Maruti Car. The first informant and his son Sonu and other villagers have taken to the applicant alongwith his knife to the police station in a Jeep, where the FIR was lodged and the applicant was taken into custody by the police. Accordingly to the medical examination report, the injured had received incised would 2 cm x 1 cm x depth not probed present over 6th intercostal space at 5 O'clock position of nipple was done. Supplementary Medical Examination report shows that this injury received by the injured was grievous in nature.