Ravindra Singh - (1.) -This application has been filed by the applicant Shyambabu Pasi with a prayer that he may be released on bail in Case Crime No. 342 of 2004, under Sections 307/34, 302 and 120B, I.P.C. and Section 7 of Crl. Law Amendment Act, P.S. Tarwa, district Azamgarh.
(2.) THE prosecution story, in brief is that the F.I.R. of this case has been lodged by Akhilesh Kumar Mishra on 8.10.2004 at 1.10 p.m. in respect of the incident which had occurred on 8.10.2004 at about 6.45 a.m. THE F.I.R. has been lodged against four unknown motorcycle borne miscreants who have committed the murder of the deceased Rajendra Prasad Misra by way of discharging the shots indiscriminately. It is alleged that on 8.10.2004 at about 6.45 a.m. the deceased was sitting on Medicine/ P.C.O. shop. THE four unknown miscreants on two motorcycles came there and parking their motorcycles in start condition, entered into the shop of the deceased and discharged shots indiscriminately. On that firing the first informant, who is uncle, and other persons came at the place of the occurrence and made the shoutings then one of the miscreants discharged the shot towards the first informant also but unfortunately it did not hit him. THEreafter all the miscreants showing their fire arms, fled away by their motorcycles. THE deceased Rajendra Prasad Misra in injured condition, was taken to Varanasi to provide a medical aid but his condition was deteriorating in the way that is why he was taken to the District Hospital, Azamgarh but before reaching the hospital, he died in the way, leaving the dead body in the District Hospital, the first informant went to the Police Station and lodged the F.I.R. Due to above incident, a panic was created, atmosphere of fear and terror was created and people closed their shops and ran away. According to the post-mortem examination report, the deceased had received five fire arm wounds of entry, five fire arm wounds of exit and one lacerated wound having the blackening. Heard Sri K. P. Pathak, learned counsel for the applicant and learned A.G.A. for the State of U. P. It is contended by the learned counsel for the applicant : (i) That the alleged occurrence had taken place in broad day light, the miscreants were seen by the witnesses but the applicant is not named in the F.I.R. ; (ii) That the applicant is innocent, he has been falsely implicated only due to suspicion and enmity with the police personnels. The name of the applicant came in light during the course of investigation only on the basis of hypothesis and the entire story has been cooked up, the Investigating Officer recorded the statement of first informant under Section 161, Cr. P.C., he did not disclose the name of the applicant. Again his statement was recorded on 10.10.2004 in which he disclosed the name of the applicant and other co-accused persons on the basis of the story narrated to the first informant by the shop-keepers and other witnesses including Lalta Singh because they have identified the applicant and other co-accused persons. According to them, the applicant, co-accused Vinay Mishra, co-accused Rinku Yadav and co-accused Banti Roy. Co-accused Vinay Mishra was not having good faith for the first informant and the deceased though there was no direct enmity of the deceased with him that is why the first informant and his family members were not worried. The naming of the applicant is afterthought. According to the statement of the first informant, the allegations against the applicant and other co-accused persons are of general in nature ; (iii) That the applicant was having no motive and intention to commit the alleged offence ; (iv) That there is no witness of the locality to support the prosecution story ; (v) That the applicant was not put up for identification and no specific role has been assigned to the applicant and the applicant is in jail since December, 2004 and the co-accused Dinesh Singh has been released on bail by this Court on 21.4.2005 in Crl. Misc. Bail Application No. 3545 of 2005, co-accused Rinku alias Dharmedra Yadav has been released on bail by this Court on 4.7.2005 in Crl. Misc. Bail Application No. 10679 of 2005 and co-accused Santosh Singh has been released on bail by this Court on 7.7.2005 in Crl. Misc. Bail Application No. 10882 of 2005.
(3.) IN reply of the above contentions, the learned A.G.A. submits that it is a broad day light murder, it has been committed inside the market, the first informant was having no enmity with the applicant, he had not disclosed the name of any person because he was not known the accused by name and the name of the applicant and co-accused Vinay Mishra and Rinku Yadav and Banti Roy have been disclosed by the shop keepers and other eye-witnesses who were present there. Thereafter the first informant disclosed the name of the applicant and other co-accused persons. The prosecution story is fully corroborated by the medical evidence and applicant is having long criminal history of 17 cases including murder, dacoity, robbery, attempt to commit the murder and Gangster Act etc. IN case he is released on bail, he shall tamper with the evidence, therefore he may not be released on bail. The co-accused Dinesh Singh, Rinku alias Dharmendra Yadav and Santosh Singh have been released on bail only because the allegations of hatching a conspiracy was against them. Considering the facts, circumstances of the case and the criminal background of the applicant who is involved in 17 cases of murder, dacoity, robbery etc., other facts and circumstances of the case, submissions made by the learned counsel for both sides 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.;