Ravindra Singh - (1.) -This application has been filed by the applicant Ghamandi with a prayer that he may be released on bail in Case Crime No. 222 of 2005, under Section 302, I.P.C., P.S. Dhanari, district Budaun.
(2.) THE prosecution story, in brief, is that the F.I.R. has been lodged by Prempal at P.S. Dhanari, Budaun on 30.7.2005 at 1.00 a.m. in respect of the incident which had occurred on 29.7.2005 at about 11.30 p.m. THE distance of the police station was about 7 kms. from the alleged place of occurrence. It is alleged that 3 or 4 unknown miscreants came at the house of the first informant. THE deceased Ompal was caught hold by 2 miscreants, on the protest 3rd miscreant caused firearm injuries on his person. THE deceased Naubat Ram and Smt. Shakuntala also came at the place of occurrence. On her hue and cry they were also shot dead by the miscreants. All the 3 deceased persons died on the spot after receiving gunshot injuries. THE alleged occurrence was witnessed by the villagers and Sunita in a torch light. THE Investigating Officer recorded the statement of Smt. Sunita on 2.8.2005. She disclosed the name of the applicant as an accused. It has been specifically alleged that her husband was shot dead by the applicant. Heard Sri R. P. S. Chauhan 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 that : (i) The naming of the applicant is afterthought. The name of the witness Smt. Sunita has been disclosed in the F.I.R. even then the applicant was not named in the F.I.R. (ii) Smt. Sunita filed an application under Section 156 (3), Cr. P.C. in the Court of learned C.J.M., Budaun, in which she has disclosed the name of the applicant and other persons also as accused whereas all the names of the accused as disclosed in the application under Section 156 (3), Cr. P.C. have not been disclosed in her statement recorded under Section 161, Cr. P.C., therefore, no reliance can be placed on the statement of Smt. Sunita. (iii) The statement of Smt. Sunita has been recorded on 2.8.2005. Her statement was not recorded on the date of lodging the F.I.R. Her statement is too much delayed. (iv) The applicant has been falsely implicated in this case due to village partibandi, therefore, the applicant may be released on bail.
(3.) IN reply of the above contention the learned A.G.A. submits that in the present case the F.I.R. has been promptly lodged within 1-1/2 hours of the alleged occurrence in the same night. The distance of the police station was 7 kms. from the alleged place of occurrence. Three persons have been shot dead. IN such circumstances it was not possible to have conversations with Smt. Sunita, whose husband has also been shot dead. There is no undue delay in recording the statement of Smt. Sunita, who disclosed the name of the applicant by alleging that shot discharged by the applicant hit her husband and according to the post mortem examination report all the three deceased persons have received firearm injuries. The gravity of the offence is too much. IN case the applicant is released on bail he shall tamper with the evidence, therefore, he may not be released on bail. Considering the facts that in the present case three persons have been shot dead, the name of the applicant has been disclosed by Smt. Sunita the wife of the one deceased, the gravity of the offence is too much and considering the other circumstances of the case and submissions made by the learned counsel for the applicant and the learned A.G.A. 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.;