VISHNU CHANDRA GUPTA, J. - (1.) HEARD learned Senior Counsel for the applicant Sri Jyotindra Misra assisted by Sri Sunil Dixit, Advocate, learned counsel for the complainant Sri K.N. Mishra and learned A.G.A. for the State Sri Sharad Dixit .
(2.) BY means of the present second bail application, the applicant has prayed for bail in Case Crime No.28 of 2013, under Sections 302, 303, 506 IPC, Police Station Kotwali Dehat, District Gonda. The first bail application of the applicant had been rejected for want of prosecution by this Court vide order dated 19.07.2013.
(3.) AS per the case narrated in the first information report, the present applicant -Laxman Prasad, Ashok Kumar and Onkar Nath exhorted to kill the deceased -Prag Dutt and in consequence thereof, the co -accused Ramesh shot fire upon the deceased and, therefore, the deceased died. This incident was occurred on 12.02.2013 at about 05.30 p.m. in Village Madhaupur. The motive of incident was that a litigation was going on in between the parties and the accused persons were threatening to withdraw the case and leave the land in question in favour of the accused persons.;