- (1.) VINOD Prasad, J. Applicant Suresh Kumar Yadav is an accused in crime number 2246 of 2005 under Sections 147, 148, 149, 307, 302 IPC, Police Station Kotwali District Lalitpur (Session's Trial Number 14 of 2006 ). He has filed the above noted ball application in this Court seeking his release on bail in the aforesaid crime number after the same is refused by the Session's Judge, Lalitpur, vide his order dated 5-5-2006, Annexure No. 5, to this bail application.
(2.) THE prosecution allegations against the applicant, as is culled from the FIR (Annexure No. 1), are that Ram Singh son of Raghubir Singh is the driver of Bundela brothers of Lalitpur. On 10-11-2005 he was carrying Sanjai Singh Bundela, Dhirendra Pratap Singh and Babboo Soni in a Scorpio Jeep to Lalitpur from Kala Pahad. He had to stop on a railway crossing near a railway signal because the crossing gate was closed at 4. 45 p. m. that date. At that time Jeep No. UP 094 A 8084 carrying Jai Ram Singh, Jogendra Singh alongwith his gunner, younger son of Jai Ram Singh, wife of Jai Ram Singh, Gajendra Raja and three others reached there and stopped the Jeep by the side of informants Scorpio Jeep and surrounded informant and his passengers. Informant and other persons got down from the Scorpio Jeep and inquired as to what was the matter on which Jogendra Singh pointed his rifle towards the chest of Sanjai Singh and challenged that he wanted to fight the Panchayat President election against him and therefore, they will not spare him and no sooner thereafter Jairam Singh from Sten Gun and rest from their pistols started firing at the informant and his co-passengers as a result of which Sanjai Singh, Dharmendra Singh sustained gun shot injuries and died on the spot and Babboo @ Brijesh Soni sustained many fire-arm injuries. Kailash son of Mukundey, Usman Khan son of Pir Khan, reached on the spot and witnessed the incident. Jai Ram Singh accused had also sustained fire-arm injuries from the firing made by his associates. Informant rushed to the police station Kotwali and got the FIR, Annexure No. 1 scribed from Balbhadra Singh and lodged it at 7. 35 p. m. covering a distance of 4-1/2 Kms that day itself. THE incident as is mentioned in the body of the FIR occurred on 10-11-2005 at 4. 45 p. m. THE autopsy reports on the dead-bodies of Sanjai Kumar Singh @ Sanju Raja Dharmendra Paratap Singh, were conducted on 11-11-2005 at 1. 30 and 4. 10 a. m. and these reports, Annexure No. 2 and 3, indicates that they were found to have sustained fire-arm wounds and the cause of their death were anti mortem injuries. Injured Brijesh Kumar Soni was medically examined on 10-11-2005 at 6. 30 p. m. (Before the FIR was registered), vide Annexure No. 4, and his medical examination report shows that he sustained four fire arm wounds and two lacerated wounds. In the opinion of the doctor his injuries number 1 to 4 were caused by fire arm and rest number 5 and 6 were caused by blunt object. His medical examination report also shows that he was brought it to the hospital by unknown person as after writing B/b rest was left blank by the doctor. His medical report also indicate that he was advised X-ray for Injuries No. 1 to 4 of left thigh, pelvic region and right hand. On these allegations the applicant has applied for his release on bail. I have heard Sri G. S. Chaturvedi, learned Senior Counsel assisted by Sri Samit Gopal advocate on behalf of applicant and learned AGA in opposition. It is contended by Sri Chaturvedi that the prosecution case is absolutely false and cooked up and the prosecution has suppressed the genesis of the incident. He contended that in this case it was the prosecution side which had opened the fire at Jairam Singh who sustained injuries on his chest and abdomen and in his defence his gunner resorted to firing from his sten gun at the call of Jairam Singh to save his life. He further contended that F. I. R. was cooked up later on and it is because of this reason that though the injured was medically examined at 6. 30 p. m. but no FIR was lodged at the police station at that time nor any intimation was sent to the police station immediately thereafter and subsequently the FIR was lodged after a gap of one hour at 7. 35 p. m. He contended that it is because of the reason that it is not mentioned in the injury report of the injured Brijesh Soni as to who brought him to the hospital and after writing B/b rest was left blank to be filled up later on as to suit the prosecution and this part also indicate that the FIR was cooked up much later after due deliberation and consultation. Sri Chaturvedi also submitted that it is cross case and the FIR from his side was also registered but the police in connivance with prosecution side submitted a final report as the prosecution side is politically very Influential and socially very strong. He also submitted that after implicating the applicant and other persons in the case even the house, office and vehicle of co-accused Jairam Singh was set to fire by the henchmen of the prosecution so much so that the motor cycles of the police personnels were also burnt for which the police has registered a case against those culprits (Annexure No. 17 ). He also contended that after the final report was submitted, the two persons from the prosecution side Pawan Singh Bundela and Babboo Soni have been summoned as accused by the GM, on 12-5-2006 for offence under Section 307 IPC (Annexure No. 20) on the protest petition filed by the Jairam Singh co-accused on 6-4- 2006 (Annexure No. 19 ). He also submitted that discharge summary of the Jairam Singh Yadav co- accused (Annexure No. 21) of Indraprastha Apollo Hospitals, Delhi, shows that he had sustained serious fire arm injuries which could not be manufactured and that too on the chest and abdomen in front of his body and therefore, they cannot be the injuries from the firing made from the persons of his side. His discharge report shows that he had undergone exploratory laprotomy with repair of colonic iliac with other abnormalities. He also submitted that the applicant is in jail since 16-11-2005 and he was the gunner of Jairam Singh Yadav and he had opened fire at his call to save his life as he was duty bound to save him from being done to death. He also submitted that it is not believable that a person travelling with his wife and younger son will open the assault on other rival side to put the life of his wife and younger son in jeopardy especially when he Is an advocate and knew the consequences of such an incident very well. He further contended that it was the prosecution side which opened fire at Jairam Singh Yadav who sustained gun shot injuries on his chest and abdomen and he yelled out to the applicant to save his life on which the applicant opened fire from his automatic weapon that the real culprits lost their lives and sustained injuries while saving themselves from automatic shots fired by the applicant in self defence to save the life of Jairam Singh Yadav, learned Senior Counsel has also pointed out the criminal history of Pawan Singh Bundela (Annexure No. 25) and that of Sanjai Singh @ Sanju Raja and Dharmendra Pratap Singh, the two deceased (Annexure No. 24 ). He also contended that the father of Sanjai Singh Bundela is a minister in the present Government and therefore, the prosecution and the police are dancing on his tune and has falsely implicated the applicant in the present crime when he has acted in the right of private defence of Jairam Singh Yadav for whose protection he was issued automatic weapon by the Government. On these submissions learned Senior Counsel has prayed that the applicant deserves to be released on ball.
(3.) LEARNED AGA contrarily submitted that in this case two persons have been shot dead in day light and one person had sustained injuries and the applicant is one of the main culprits. He contended that it was the weapon of the applicant which was used in the crime and there is an explanation of the injuries of Jairam Singh Yadav in the FIR lodged by the prosecution. He also contended that prosecution side had sustained injuries on the back, which indicates that they were shot at while running. He also submitted that cross version was found to be false and a final report was submitted by the I. O. but later-on, on the protest the two persons from the side of the prosecution have been summoned. He contended that the defence of the applicant is false and cooked up. He also contended that FIR is prompt and there are eye- witness account of the incident and the applicant does not deserve to be released on bail. I have given my anxious consideration on the rival submissions made by both the sides and have gone through the record of this bail application.;