MUKUND SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 571 of 2014 u/s 147, 148, 149, 307, 323 and 506 IPC P.S. Goverdhan District Mathura.

(2.) Heard learned counsel for the applicant and learned A.G.A.

(3.) Submission of counsel for the applicant is that the fire arm injuries caused to the injured Manish by the applicant are simple in nature, therefore, the offence u/s 307 IPC would not be constituted. No other submission has been raised.