RAVINDRA SINGH,J. - (1.) THE applicants Santosh Kumar, Sudesh Kumar have moved criminal misc. application No. 21348 of 2010, the applicant Rajesh Kumar alias Shalloo has moved criminal misc. bail application no. 25269 of 2010 with a prayer that they may be released on bail in case crime no. 168 of 2010 under sections 307,323/34,324 I.P.C. P.S. Ushrahar district Etawah.
(2.) THE facts in brief of this case are that the F.I.R. of this case has been lodged by Anand Kishore on 20.6.2010 at 8.00 p.m. in respect of the alleged incident which had occurred in the night of 18/19.6.2010 at about 1.00 a.m., the distance of the police station was about 4 km from the alleged place of occurrence. The applicant and the co-accused Sumit Kumar alias Monti are named in the F.I.R. it is alleged that the injured Vipin Kumar was sleeping at the Wheat Purchase Centre, the applicants and other co-accused persons in a pre-planned manner, called the injured inside the boundary of Primary Health Centre where he was assaulted by axe and danda blow, he was lifted from there and thrown into a gutter, which was at a distance of 10 meter from the alleged place of occurrence, they assaulted the injured because they were having the suspicion that he was having illicit relationship with the sister of the applicant Santosh, in the morning at about 5.00 p.m. the injured was seen lying in the gutter in serious condition, he was taken out from the Gutter and brought to J.K. Hospital, Etwah, his condition was very serious, so he was referred to Agra where he was admitted in Kamayani Hospital struggling his life, after providing the proper medical aid and the operation, the first informant went to the police station to lodge the F.I.R. According to the medical examination report of P.H.C. Sarsai Nawar he was examined on 19.6.2010 at 5.20 a.m., his condition was very poor, he was unconscious, deep and large wound was present in the head, pulses were weak, B.P. not recordable, heavy bleeding has occurred, so he was referred to District Hospital, Etawah for further measurement/treatment/medico legal process. According to the Plain C.T. of brain, multiple fractures were seen in the right parietal bone, multiple haemorrhagic contusions in right occipito temporo fronto, parietal regions with subarachnoid extension of blood in sulci of right hight fronto parietal region with right hemispheric oedema and pressure effect with blood along falx cerebri was found. The third vontricle is compressed. Heard Sri Raj Kumar Misra, learned counsel for the applicants, learned A.G.A. for the State of U.P. and Sri Purshottam Dixit, learned counsel for the complainant.
(3.) IT is contended by the learned counsel for the applicants that the F.I.R. is too much delayed, the alleged occurrence has taken place in the dark hour of night, it was not witnessed by any person except the injured, the first informant is not an eye witness but during investigation the applicant and Chatri Lal Sweeper of P.H.C. was interrogated, who stated that he saw the injured in an unconscious condition lying in the gutter, according to the statement of the injured Vipin Kumar, he was a clerk in the Wheat Purchaser Centre, Sarsai Nawar. he received a mobile call at about 1.00 a.m., which was given by a girl, he was called in the back of the hospital near the hand pump, when he went near the hand pump he did not see any girl, thereafter, all of sudden four persons came there and he was caught by them, he disclosed the name of the applicants and the co-accused Sumit alias Monti, the applicant Santosh Kumar was armed with axe, the applicant Rajesh Kumar alias Shalloo was armed with a danda, they caused injury on his head, the co-accused Sumit Kumar alias Monti, pulled his feet consequently, he fell down, the co-accused Sudesh Kumar put a plastic bag on the head of the injured and he was caught hold after receiving the injuries, he became unconscious, when he became conscious then he narrated the whole story to his brother. According to the medical examination report, the injured did not sustain any visible injury caused by blunt object, according to the medical examination report, he had sustained deep and large incised wounds on his head and contusion on the back, which may be caused due to fall. The applicant Sudesh Kumar did not cause any injury, the naming of the applicants is after thought. The name of the applicants have been mentioned only on the basis of doubt and suspension. Santosh Kumar and Sudesh Kumar are in jail since 24.6.2010 and the applicant Rajesh Kumar alias Shalloo is in jail since 5.7.2010, they are not having any criminal antecedent, they may be released on bail.;