LUCKY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant(s) Pradeep @ Lucky and Karaj Singh seek bail in case crime No. 322 of 2015, under Sec. 147, 148, 149, 302 IPC, registered with police station, Kotwali Laksar, District Haridwar.

(2.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail application.

(3.) Prosecution story, in brief, is that on 01.09.2015, at about 07:00 P.M., when complainant Sarbjeet Singh Cheema and his relative Manmeet were unloading sand at his plot at Haridwar Road, Laksar, accused persons namely, Manpreet Singh, Karaj Singh, both sons of Dalvinder Singh; Surender Kaur w/o Dalvinder Singh and Dalvinder Singh s/o Kehar Singh accompanied with three unknown persons, who were armed with weapons, came there and opened fire on the complainant and Manmeet with the intention to kill them. Whereas the complainant escaped unhurt, Manmeet received firearm injury. The incident was witnessed by Satnam Singh, Nitesh, Gagandeep Singh and Rupender Singh and other persons. Injured Manmeet was first taken to Agarwal Medical Center, from where he was referred to higher center and was declared dead there.