SONU Vs. STATE OF U P

JUDGEMENT

(1.) BARKAT Ali Zaidi, J. Heard Sri Anubhav Trivedi, Counsel for the applicant, Sri Manoj Kumar Srivastava, Advocate for the complainant and Sri ' Mohammad Israil Siddiqui, Addl. Government Advocate for the State.

(2.) THE accused is charged under Section 307, I. P. C. He is said to have fired on the injured person on 5. 11. 2007 around 10. 30 a. m. in Mohalla Holi, Kannauj. THE injury is nearabout the Groin. THE doctor has not mentioned that the injury is dangerous to life. THE accused alongwith four others is named in the F. I. R. and the reason given is that there was some altercation between the complainant and the accused persons who belong to the same locality in Kannauj City. It has not been mentioned as to what the controversy was about THE accused has been in jail for about 6 months now. Taking stock overall circumstances of the case, it seems desirable to grant bail.