ANUJ KUMAR VARSHNEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This application for cancellation of bail has been filed by the complainant with prayer to cancel the bail granted to accused respondents Raman Khandelwal and Rahul vide order dated 25.4.2014 passed by the Additional Sessions Judge, Court No. 1, Hathras, on Bail Application No. 402 of 2014, in Case Crime No. 217 of 2014, u/s 147, 148, 149, 307 I.P.C., P.S. Kotwali Hathras, District Hathras.

(2.) Heard learned counsel for the applicant, learned AGA for the State and learned counsel for the accused-respondents 2 and 3. Perused the record.

(3.) The contention raised by learned counsel for the applicant is that gunshot injuries were caused by accused-respondent no. 2 to the applicant due to which the applicant had to confine in the hospital for six days. However, the court below without considering the gravity of the offence and ignoring the grievousness of the injury caused by the firearm, has illegally granted bail to accused-respondents 2 and 3, which is liable to be cancelled.