SURENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) I have heard learned Counsel for the applicant and learned A.G.A.

(2.) ACCORDING to the prosecution case the applicant Fired upon the injured with intention to cause his death. The injury report shows that there are four injuries. The injury No. 1 which is side top on the left inguinal region just below down the inguinal ligament was Sound grievous in nature as a result of which the injured was unable to discharge urine and night soil in a natural way. It is being done artificially by fixing bags, in the circumstances of the case 1 am of the view that the applicant does not deserve bail. The application is rejected.