LEKHRAJ SINGH Vs. STATE OF MP

JUDGEMENT

(1.) This is the first bail application under section 439 of Cr.P.C., 1973 filed by the present applicant, who is in custody since 14.6.2018 in connection with Crime No.103/2018 registered at Police Station Chandera District Tikamgarh for the offences punishable under Sections 147, 148, 149, 307 of IPC.

(2.) The present applicant is the Ex-Janpad President and is resident of Uttar Pradesh. It is alleged that on 13.4.2018 an incident took place in which the applicant along with other two persons was involved in firing on the police party led by one Sunil Kumar Singh, SHO of Police Station Mauranipur District Jhansi. It is alleged that soon after firing on the police party, the applicant ran away from the spot and subsequently he is arrested on 14.6.2018. It is further alleged that the applicant is history sheeter and more than 60 criminal cases have been registered against him so far.

(3.) Learned counsel for the applicant has submitted that despite the criminal antecedents of the applicant, so far as the present case is concerned, a total false case has been concocted by the police officer Sunil Kumar Singh and because of which an order of termination of his service was passed against him on 16.4.2018 in which it is specifically observed by the IG Police, Jhansi Circle that the said officer is involved in fake encounter and on the basis of incriminating material available on record, his services were terminated.