Ravindra Singh - (1.) -This application has been filed by the applicant Babloo with a prayer that he may be released on bail in Case Crime No. 254 of 2005 under Sections 302 and 201, I.P.C. and 3 (2) (v), S.C./S.T. (P.A.) Act, P.S. Saroorpur district Meerut.
(2.) THE prosecution story in brief is that the F.I.R. of this case has been lodged by Satyavir at P.S. Saroorpur on 1.11.2005 at 8.00 a.m. in respect of the incident which had occurred on 31.10.2005 at 6.30 p.m. THE distance of the Police Station was about 6 km. from the alleged place of occurrence. THE F.I.R. has been lodged against the unknown miscreants alleging therein that the deceased Raj Kumar, brother of the first informant, had left his house on 31.10.2005 at about 6.30 p.m., but he did not come back. In the morning on 1.11.2005 at about 7.00 a.m., one Raj Bal saw the dead body of the deceased lying on the roadside field belonging to one Narendra. This information was given by the brother of the deceased to the Police Station concerned. According to the Post Mortem Examination Report the deceased had received one firearm wound of entry having its exit wound. Heard Sri M. C. Chaturvedi and Sri S. C. Dwivedi, learned counsel for the applicant, learned A.G.A. for the State and Sri S. K. Tyagi, learned counsel for the complainant.
(3.) IT is contended by the learned counsel for the applicant : 1. That the applicant is not named in the F.I.R. The F.I.R. has been lodged after recovery of the dead body, which was lying on the road side in a field. 2. That the deceased Raj Kumar was a habitual drunkard. He has been murdered by some person and the alleged occurrence was not witnessed by any person but during investigation the applicant has been falsely implicated on the basis of doubt and suspicion. 3.That the statements of Smt. Sunita, wife of the deceased Km. Kavita, daughter of the deceased were recorded under Section 161, Cr. P.C., but they did not disclose anything in respect of the murder of the deceased but on 15.11.2005, one Budh Prakash Tyagi gave information to the police station Saroorpur about the missing of his son Pankaj. On 20.11.2005, another information disclosing the name of the applicant and others co-accused has been given to the police station concerned that discloses the manner by which his son Pankaj was murdered. On 31.11.2005, post mortem of the dead body of Pankaj was conducted. On the same day the statement of one Prasanna Kumar Tyagi was recorded. Thereafter, the first informant of this case namely Satyavir modified his earlier statement dated 1.11.2005 by alleging that the murder of his brother has been committed on 31.10.2005, by the villagers namely Raje, Pappu Tyagi and Rajan Tyagi. No allegation was made against the applicant. On 22.1.2005 the statements of Samoj and Shiv Kumar alias Babli and Rajesh alias Raje were recorded. On 23.1.2006, the statement of Surendra was recorded and the confessional statement of co-accused Prasanna was also recorded. 4.That the case is based on circumstantial evidence. There is no direct eye-witness account. The naming of the applicant is afterthought at belated stage. 5.That there are material contradictions in the statement of the witnesses both the deceased Raj Kumar and Pankaj Tyagi were habitual drunkard. 6.That the recovery of the dead body of Pankaj Tyagi in skeleton form, which was identified on the basis of clothes and chappal. 7.That the deceased Pankaj Tyagi was a hardened criminal. Seven criminal cases were pending against him. The recovery of 315 bore pistol has been shown at the pointing out of the applicant, which has been planted and has not been supported by any independent witness. 8.That the applicant was falsely implicated in Case Crime No. 14 of 1998 under Sections 302, 504 and 506, I.P.C. in which he has been convicted for life imprisonment from the Court of Session, Meerut on 18.7.2001. Against the order of conviction a Criminal Appeal No. 2307 of 2001 has been filed before this Court, which is pending in which applicant has been released on bail. 9.That there is no cogent evidence against the applicant to show his involvement in the commission of the alleged offence and there is no likelihood of his tampering with the evidence and absconding. Therefore, he may be released on bail. 5.In reply to the above contentions it is submitted by the learned A.G.A. : I. That the evidence of last seen is against the applicant and there had been some altercation between the parties before the alleged occurrence and the applicant has committed the murder of Pankaj Tyagi by causing fire arm injury, the alleged occurrence was witnessed by the deceased Raj Kumar who stated that they have committed wrong and that he would inform the family of Pankaj then the deceased Raj Kumar was also caught hold by the co-accused Pappu and Rajan, he was shot dead by the co-accused Raje. II. That the applicant and other co-accused persons are criminal that is why witnesses did not disclose about the alleged incident. Subsequently, witness Subodh stated that the applicant and other co-accused persons were taking him loaded in a trolley of a tractor after committing the murder of the deceased. The dead body of the deceased was thrown at a different place, which was witnessed by Prasanna Kumar Tyagi, Om Kar Singh, Subodh Tyagi and at the pointing out of the applicant one 315 bore country made pistol has been recovered, which was used in the commission of the alleged offence. III. That the applicant is a previous convict. In case he is released on bail, he shall tamper with the evidence. Therefore, he may not be released on bail. Considering the fact that in the present case two persons have been done to death, the material showing the involvement of the applicant has been collected by the Investigating Officer during investigation though the statements have been recorded at belated stage, but sufficient cause has been shown of such delay, the applicant is a previous convict, considering the other facts of the case and submissions made by the learned counsel for the parties and without expressing any opinion on the merits of the case, the applicant is not entitled for bail. Therefore, the prayer for bail is refused.;