- (1.) Satish Chauhan, the complainant of the case Cr.no.110 of 2011 under Section 147,148,149,307,302,404 IPC P.S. Jawan District Aligarh, has approached this Court for the cancellation of bail granted to O.P.No. 2,Pramod Raghav.
(2.) As per prosecution version in the F.I.R., on 8th March 2011, at 1.00 pm in the day, Anil and others including the complainant were going for the bank transaction that the accused persons Ashok Rawat, Pramod Raghav, brother of Ashok Rawat and one relative of Pramod Raghav along with two three unknown persons who were armed with rifle, revolver and pistols indiscriminately fired which caused fatal injury to Anil Chauhan and Yashpal Chauhan. Saket and Pushpendra also received injuries. The injured persons were taken to the Hospital where Yashpal Chauhan was declared dead. The report was lodged by Satish Chauhan soon after the occurence naming all the accused persons.
(3.) After the arrest of the accused persons bail applications were filed on behalf of the accused persons. The bail application of Keshav alias Krishnakant bearing No.1043 of 2011 was allowed by the Court of Sessions on the ground that the injured witnesses in their statements before the police has not attributed any weapon to the applicant nor have they described any over act to him. Since the role of Keshav was found to be that of silent spectator, bail was granted to him by the Sessions Judge on 4.5.2011.;