RAM SAMUJH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant, learned Additional Government Advocate and Sri S. P. Singh learned counsel appearing for the complainant. Gone through the FIR, bail rejection order and also injury reports of Satya Narain Yadav and Ram Kumar. Incident relates to 19.11.2008. Submission of learned counsel for the applicant is that both the injured might have received injuries in some incident, but the applicant has been roped in due to past enmity and if the story as indicated is taken in to-to, injuries as caused to both the injured could not have been caused. It has been argued that it is surprising that if Scorpio Jeep, by which the incident is alleged to have occurred, had hit the injured persons, the injuries could not have been caused as shown in the injury reports. Taking into consideration overall aspects of the matter and without commenting any further on merit of the case, I find it a fit case for bail. Let applicant Ram Samujh Yadav, accused of Crime No. 1298 of 2008, under Sections 307/427 IPC, police station Sonwa, district Shravasti be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Court concerned.