B.L.Yadav - (1.) THIS is a second bail application on behalf of the applicant. The first bail application was rejected by this Court on 2-9-1985.
(2.) THE prosecution story is contained in the first information-report (Annexure '2' to the affidavit filed in support of this application). According to the prosecution on 31st March, 1985 there was some altercation between the applicant and Nanhey Khan, the brother of the informant. At about 6 a. m. while Nanhey Khan was returning home, the applicant met him along with Suleman Khan and the latter caught hold of Nanhey Khan and the applicant gave knife-blows with the intention to kill him. THE First Information Report was lodged without unusual delay for an offence under section 307 IPC. I have heard the learned counsel for the applicant and the State. It has been urged by the learned counsel for the applicant that under the circumstances of the case as the injured Nanhey Khan has received three incised wound, the first was 4 cm x 2 cm at the root of left side neck, the second injury was 2.5 cm x 1 cm on the left side neck 1.5 cm away from injury no. 1 and the third injury was 3,5 cm x 2 cm on the lower margin of chest left side 6 cm below left nipple. The fourth injury was linear incised 10 cm on the front of lower part of right thigh and 5th was 2 cm x 2.5 cm x muscle deep on the lower 1/4 of front of left thigh while the 6th injury was abrasion 4 cm x 2 cm on the lower part of front of left knee. It was urged that injuries 1 and 2 were caused on the neck and the third injury was caused on the left side of chest but they were not dangerous to life and the intention of the applicant was not to cause death and that no offence under section 307 IPC was made out, rather it was an offence under section 324 IPC and the applicant was entitled to bail.
(3.) AS this is a second bail application unless some new point has been made out after the dismissal of the first bail application there would be no justification for granting bail. In the instant case Annexure no. 2 is a copy of the case diary. Annexure no. 3 was a copy of the charge-sheet and Annexure no. 4 is a statement of Islam and Annexure no. 5 is a copy of the site-plan. These documents were not filed along with the first bail application but only injury report and the copy of the first information report were filed. The learned State Counsel, on the other hand, has urged that it was not a fit case for bail.;