LAWS(ALL)-2008-5-132

MUKESH Vs. STATE OF U P

Decided On May 30, 2008
MUKESH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) -This first bail application has been moved on behalf of applicant Mukesh in case Crime No. 472 of 2007, under Section 302, I.P.C. read with Section 27 (1) Arms Act, P. S. Jawan District Aligarh.

(2.) HEARD learned counsel for the applicant and Sri R.P.S. Chauhan learned counsel for complainant and learned A.G.A. as well as perused the record.

(3.) THIS incident had allegedly taken place on 20.8.07 at 7.30 a.m. and F.I.R. was lodged by Ompal Singh, father of deceased on 20.8.07 at 8.45 a.m. after covering distance of 11 kilometres from the place of occurrence, wherein the present applicant and co-accused Bablu and Ram Prakash have been named. Therefore, the F.I.R. has been lodged promptly against the present applicant also.