BAJRANG SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused.

(2.) LEARNED counsel for the rival parties are heard.

(3.) THE Charge sheet as well as case diary are perused. The FIR has been lodged by Pradeep Shrivastava alleging that fatal injury to the deceased Shabbir was caused by fire arm used by Ramu Kushwah while the applicant is alleged with causing fire arm superficial injury to the injured Pradeep Shrivastava who has survived. State counsel after seeking instructions pursuant to the order passed by this Court on 12.08.2013 informs that there are no criminal antecedents against the applicant.