JASWANT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vineet Kumar Mishra, the learned counsel for the applicant and Sri Anand Pratap Singh, learned Additional Government Advocate.

(2.) This is the second application seeking release of the applicant on bail in Case Crime No. 189 of 2018, under Ss. 307, 302, 286, 506, 120-B IPC and 7 Criminal Law Amendment Act, Police Station Baghrai, District Pratapgarh.

(3.) The aforesaid case was registered on the basis of an F.I.R. lodged on 14/9/2018 at 20.30 Hrs. against the applicant, his father Komal Siingh and one Ram Singh alleging that at about 05.15 on 14/9/2018 p.m. Komal Singh and Yashwant Singh (the applicant) shot at Bheem Singh and Arun Kumar Singh with a rifle and a revolver due to a dispute regarding a passage. The informant took the injured Arun Singh and Bheem Singh to the District Hospital where Arun Singh was declared dead and Bheem Singh died during treatment.