JANARDAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the applicant, learned A.G.A. and perused record. The applicant is involved in Case Crime No.228 of 2007, under Sections 302, 307 I.P.C. and 7 Criminal Law Amendment Act, Police Station Antu, District Pratapgarh. It is a day-light murder wherein specific role of firing has been assigned to the applicant. Besides causing death of one person injuries have been inflicted on three more persons. The bail is vehemently opposed by the learned A.G.A. The points pertaining to nature of accusation, danger of accused absconding or fleeing if released on bail, character, behaviour and position of the accused, severity of punishment, reasonable apprehension of tampering the witnesses, prima facie satisfaction regarding proposed evidence and genuineness of the prosecution case were duly considered. In view of the aforesaid facts and circumstances, without entering into the merits of the case, I regret in not finding it to be a fit case for granting bail. Hence it is rejected at this stage.