DASHRATH SINGH Vs. BANTI

JUDGEMENT

(1.) Complainant / applicant has filed this application under Section 439(2) of CrPC for cancellation of bail granted to respondent No. 1 Banti alias Jitendra Gurjar in M.Cr.C. No. 4228/09 vide order dated 1.7.09.

(2.) Respondent Banti alias Jitendra Gurjar was arrested by Police Station University in connection with Crime No. 448/08 for offence punishable under Section 302, 120-B, 307, 294, 147, 148, 149 IPC and Section 27 and 30 Arms Act.

(3.) As per prosecution case, respondent No. 1 Banti alias Jitendra Gurjar and co-accused caused fire arm injuries to deceased Ramkhiladi and killed him.