Ravindra Singh, J. - (1.) This application has been filed by the applicant Rampal with a prayer that he may be released on bail in Case Crime No. 52 of 2006 under Sections 302, 394 I.P.C. P.S. Indarapuram district Ghaziabad.
(2.) The prosecution story in brief is that the F.I.R. of this case has been lodged by Satish Gulati on 10.2.2006 at 2.05 p.m. in respect of the incident which had occurred on 10.2.2006 at about 12.30 p.m. The alleged occurrence had taken place on a canal road in front of Ganga Sagar Farm. The distance of the police station was about 2 k.m. from the alleged place of occurrence. The F.I.R. was lodged against unknown miscreants. It is alleged that the deceased Manoj Khurana has been murdered by unknown miscreants by causing injury by pistol consequently the deceased received injury on the head. The miscreants taken away the motor cycle of the deceased also. The first informant is the eye witness. The alleged incident had occurred in his presence. The deceased was taken by him to Basundhara hospital where the deceased died. It is alleged that a panic was created in the locality due to the alleged incident. On the basis of the F.I.R. lodged by the first informant inquest report was prepared on 10.2.2006 since 3.30 p.m. to 4.30 p.m. in Basundhara Hospital Sector 15 Ghaziabad. After lodging the F.I.R. Sri Om Prakash Yadav, Station Officer of P.S. Indrapuram along with other police personals proceeded towards the place of occurrence for the purposes of investigation and to search the miscreant. The Station Officer got information through Mukhbir Khas that the person who has committed the murder and has robed the motor cycle was going towards Hindan Purva on the looted motor cycle, relying upon that information the Station Officer along with police personnel and the public witnesses namely Satish Gulati and Yogendra Kumar moved to Hindan Purva and saw that a person was going on the National High Way No. 24 towards Hindan Purva who turned towards Kalwani. He was given indication to stop the motor cycle then he fired towards the Station Officer by pistol, which caused injury on his right fore arm but during the course of firing he himself fell down and received injuries and he was apprehended by the police near Rahul Vihar. The applicant was identified by the witnesses Satish Gulati first informant and Yogendra Kumar that he had committed the murder of the deceased and the recovered motor cycle was the same which was looted by him. From the possession of the applicant one factory made pistol has been recovered and from its barrel the smell of discharging the shot was coming out.
(3.) It is contended by the learned Counsel for the applicant: 1. That the applicant is not named in the F.I.R. He was not put up for identification. 2. That it was highly unnatural that after committing the murder the applicant was moving in the same locality where the alleged occurrence has taken place. 3. That the applicant was not arrested as alleged by the prosecution. 4. That the recovery of the alleged motorcycle has been planted because it was found abandoned by the prosecution. 5. That there is no independent witness who supports the prosecution story. The witness Satish Gulati himself is the first informant whose presence at the alleged place of arrest of the applicant is highly doubtful. 6. That the applicant has been falsely implicated in the present case because he was protesting against the police activities. 7. That the applicant is a responsible person. He is registered owner of motor cycle No. U.P. 14-05692 and he is working in a factory and he is license holder of a revolver. 8.That he is having no criminal antecedent. 9. That the F.I.R. is ante time. It was not in existence at the time of preparation of the inquest report because the inquest report was prepared in case crime No. 51 of 2006 whereas its case crime number of this case is 52 of 2006. 10. That the arrest of the applicant was from a place far away from the alleged place of occurrence.;