BHOLEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 164 of 2015, u/s 147, 148, 307, 452, 504, 506 I.P.C., Police Station-Ujhani, District-Budaun. Heard learned counsel for the applicant and learned A.G.A. as well as Ms. Poonam Srivastava, learned counsel for the informant.

(2.) Perused the record.

(3.) Counsel has argued that though the applicant is said to have been armed with country-made firearm of 315 bore but the medical examination of the victim does not indicate any bullet injury corresponding to 315 bore weapon. Contention is that the medical examination only indicates injuries which can be caused by 12 bore weapon and therefore, the applicant should be given advantage at this stage and a case for bail is made out in his favour.