RAVINDRA SINGH, J. - (1.) THIS application has been filed by the applicant Krishna Shanker with a prayer that he may be released on bail in Case Crime No. 447 of 2005 under Sections 307,302,120 -B I.P.C. P.S. Madhuban district Mau.
(2.) THIS is second bail application. Criminal Misc. First Bail Application No. 21412 of 2005 has been rejected by Hon'ble C.P. Misra, J. (Now Retired) after considering the case on its merits. Heard Sri V.P. Srivastava, Senior Advocate, assisted by Sri Lav Srivastava, learned Counsel for the applicant and the learned A.G.A. for the State of U.P.
(3.) IT is contended by the learned Counsel for the applicant: (1) That the alleged occurrence had taken place in the dark hours of night at about 8.00 p.m. on 6 -5 -2005. Its F.I.R. has been lodged on 20 -5 -2005 at about 9.55 p.m. The distance of the police station was only 4 k.m. from the alleged place of occurrence. (2) That the F.I.R. is delayed by four days without any plausible explanation. (3) That there is no motive or intention for the applicant to commit the alleged offence. (4) That the alleged occurrence was committed by some unknown persons but under doubt -and suspicion the F.I.R. has been lodged against the applicant and other co -accused persons alleging therein that at the exhortation of the co -accused Santosh and Vijay Kumar the applicant discharged shots by country made pistol which hit the stomach of the deceased Vinay Kumar. After receiving the injury the deceased became unconscious. (5) That according to the prosecution version the statement of the deceased was recorded under Section 161 Cr.P.C. He has given a different theory when his dying declaration was recorded by the learned Magistrate. It was not in corroboration of the statement given by him under Section 161 Cr.P.C. The dying declaration recorded by the learned Magistrate is after thought. It was recorded on 23 -5 -2005 whereas the F.I.R. Was lodged on 20 -5 -2005. (6) That the alleged occurrence has not taken place as alleged by the prosecution because in respect of the same incident a news item was published in daily news paper showing the story of looting. (7) That in the present case the statements of P.W. 1 Sri Chand Baranwal and P.W. No. 2 Bhanu Pratap Singh have been recorded in the trial Court. According to their statements the first informant was not present at the place of occurrence. The trial has not been concluded whereas this Court has directed on 8 -12 -2005 to conclude the trial within six months from the date of communication of the order, therefore, the applicant may be released on bail. ;