REKHA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. appearing for the State and perused the record.

(2.) This application moved under Section 438 (1) Cr.P.C. has been moved by Smt. Rekha against State of U.P. and one other in Case Crime No. 154 of 2019, under Section 147, 148, 149, 307, 336, 332, 353, 225, 504, 506 I.P.C. & Section 7 of Criminal Law (Amendment) Act, 1932, P.S. Sikandarpur Vaish, District Kasganj.

(3.) Learned counsel for the applicant argued that this case crime number was got registered on 17.8.2019 for above Sections, upon the report of Sub-Inspector Aditya Kumar Dixit, against 12 named and one unknown, with this contention that police personnel received an information of sell of illicit liquor at the shop of Hari Shanker and when a raid at above shop was made, those named accused persons with other unknown, did assault over police team wherein firearm shot were exchanged but police personnel could managed to save their lives. Family members of Hari Shanker started pelting stones. One of them, Hari Shanker, was apprehended and from whom those articles were recovered, which have been written in recovery memo. Accusation against applicant is of pelting stones whereas none of the police personnel was injured. Hence, anticipatory bail has been prayed for.