Allahabad High Court
Rajni @ Rama Shanker vs State Of U.P. on 13 July, 2010
Author: B.N. Shukla
Bench: B.N. Shukla
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13604 of 2010 Petitioner :- Rajni @ Rama Shanker Respondent :- State Of U.P. Petitioner Counsel :- Sanjay Singh Senger,Jagdish Singh Sengar Respondent Counsel :- Govt Advocate Hon'ble B.N. Shukla,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
Learned counsel for the applicant has contended that as per FIR version the applicant was armed with country made pistol and there is allegation that two accused Ashok and Ramesh had fired shot with licensee revolver and the ante mortem injuries show in the postmortem report that it could be caused by revolver and not by country made pistol. It is further contended that the injured himself has not received any fire arm injury. The applicant is in jail since 25.11.2009.
Learned A.G.A. has contended that nature of the ante mortem injuries show that injuries could be caused by country made pistol.
This is broad day light murder case. 15 ante mortem injuries have been found in the postmortem report out of which 14 wounds of gun shot are entry and exit. The FIR has been lodged on the same day i.e. 25.11.2009 at 3.10 p.m. There is specific allegation against the applicant.
Considering the facts and circumstances of the case but without expressing any opinion on the merit of the case, I do not find any merit in the bail application.
Consequently, the prayer for bail of the applicant Rajni alias Rama Shankar is hereby rejected at this stage.
Order Date :- 13.7.2010 Masarrat