Vijay Verma And Another vs State Of U.P.
2013 Latest Caselaw 2730 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2867 of 2013
 

 
Petitioner :- Vijay Verma And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Salil Mohan
 
Respondent Counsel :- Govt.Advocate,Praveen Kumar
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants, learned A.G.A. for the State of U.P., Sri Sunil Kumar Sinha, learned counsel for the applicant and perused the record.

From the perusal of the record it appears that in the present case the FIR has been lodged on 12.11.2012 at 9.55 P.M. in respect of the incident allegedly occurred on 12.11.2012. The allegation against the applicants are that they discharged the shot causing the injuries to Mithilesh Chaudhary and Aman Chaudhary. According to the post mortem examination report of Aman Chaudhary he had sustained two injuries in which injury No. 1 was lacerated wound on the left hand and injury No. 2 was on the left side of chest. The injuries sustained by the Aman Chaudhary are on the vital part of the body. The injured Mithilesh Chaudhary has sustained three injuries in which injury No. 1 was on the right ear, injury No. 2 and 3  were right side of eyebrow and upper eyelid.. There is no good ground to release the applicants on bail. The prayer for bail is refused.

However, considering the facts, it is directed that the proceedings pending against the applicants shall be expedited without granting any unnecessary adjournment to either of the side.

Order Date :- 24.5.2013

RPD