SATENDRA KUMAR @ PINKI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr Dileep Kumar, Advocate assisted by Mr Rajarshi Gupta, learned counsel for the applicant, Mr V. K. Sharma and Mr. S. N. Yadav, learned counsel for the informant and learned AGA.

(2.) By means of this application, the applicant has prayed for release on bail in Case Crime No. 406 of 2015, under Sections 307,302,504,506 IPC, P.S. Kotwali, District Mainpuri.

(3.) As per prosecution version, accused applicant Satendra Kumar @ Pinki armed with D.B.L. 12 bore, co accused Dharmendra @ Karu armed with Riffle, co accused Rakesh was holding licensed gun of 12 Bore arrived at the residence of the informant and started abusing and threatening the complainant and his family members. The informant and his son Susheel Yadav tried to dissuade them which further enraged the accused persons. Accused persons allegedly opened fire. Susheel, son of informant was hit. On arrival of witnesses, accused persons ran away from the place of occurrence, threatening the complainant and his family members. Susheel Yadav, later on succumbed to his injuries. Incident occurred at 10 .15 a.m. on 9.5.2015 and the report was lodged on the same day vide Case Crime No. 406 of 2015, under Sections 307,302,504,506 IPC, P.S. Kotwali, District Mainpuri. The deceased Susheel Yadav was first brought to the Maharaja Tej Singh District Hospital, Mainpuri, where he was admitted on 9.5.2015 thereafter he was taken to Pushpanjali Hospital and Research Centre Pvt. Ltd, Agra.