PRADEEP KUMAR KALUA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(2.) Pradeep Kumar alias Kalua has moved this application under Section 438 Cr.P.C. for grant of anticipatory bail in the case of F.I.R. No. 268/84, lodged at Police Station, Bayana under Sections 147, 148, 149, 323, 307 and 341 I.P.C. in relation to the incident dated October 25, 1984.

(3.) The petitioner is required to be arressed in the above case, the first information report of which was lodged by Om Prakash Tiwari. The prosecution case, according to the F.I.R. is that Om Prakash and Mahendra, cousin brothers, were going in Sri Chow.k of Bayana and thereafter they went to Gandhi Chowk. When they were returning on motor cycle, at that time Manno alias Ajeh, Ajay alias Ajjo, Sanjay, Mahendra, Narendrason of Balvir and Kalua Munna son of Sohan Singh, who were armed with hockey, knives, swords came there and encircled them and cried that they must be done to death so that they can rule. They started beating both of them. There was firing. In this incident injury was caused to Mahendra by a knife by Kalua Munna son of Sohan Singh. Others also caused injuries.