Mohammad Amzad vs State Of U.P.
2012 Latest Caselaw 2471 ALL

Citation : 2012 Latest Caselaw 2471 ALL
Judgement Date : 5 June, 2012

Allahabad High Court

Mohammad Amzad vs State Of U.P. on 5 June, 2012

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 3839 of 2012
 

 
Petitioner :- Mohammad Amzad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mukul Rakesh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for the Applicant and learned AGA on behalf of State.

It has been submitted on behalf of the applicant that as per the injury report of the victim, there is only one firearm injury and two injuries are in the nature of abrasion caused by some hard and blunt object. There is no explanation either in the F.I.R or in the statement of injured as to how these two injuries of hard and blunt were caused.

It is further submitted on behalf of applicant that the occurrence took place, as a result of sudden quarrel between the applicant and the injured. The Doctor, who examined the injured person, nowhere recorded that the injury was grievous in nature or dangerous to life.

The Bail Application, however, has already been opposed by the learned AGA.

Having considered the nature of the injuries, occurrence of the case , let the applicant Mohammad Amzad S/o Abdul Sattar involved in Case Crime No.804 of 2011, under Sections 307 I.P.C., P.S. Kotwali Nagar, District Pratapgarh be released on bail subject to furnishing of a personal bond and two sureties each of the like amount to the satisfaction of the Court concerned.

Order Date :- 5.6.2012

SFH