Poonam Srivastava, J. - (1.) Heard Sri Satish Trivedi, Sri Viresh Misra, Senior Advocates assisted by Sri D.R. Choudhary learned Counsel for the applicant, Sri P.K. Srivastava, Advocate appearing for the complainant and teamed A.G.A. for the State.
(2.) This is third bail application on behalf of the applicant. Submission is that when the F.I.R. was registered, four accused were given identical role of causing firearm injuries to the deceased but after post mortem was conducted, only one firearm injury was found on the body of the deceased. Subsequently, in the - statement recorded under Section 161 Cr.P.C., the present applicant Jitendra Singh was attributed role of causing fatal injuries to the deceased. On consideration of the statement recorded under Section 161 Cr.P.C., the first bail application was rejected, though co-accused Manoj was granted bail. Besides, consideration was that the motive assigned is to the present applicant. At the time, when the first bail application was rejected on 1.2.2005, a direction was given to complete the trial within a period of six months from the date of communication of the order. Second bail application was rejected by this Court on 21.3.2005 and once again, it was directed that every endeavour should be made to dispose off the trial in terms of previous order passed by the Court while rejecting the first bail application. While rejecting the second bail application, this Court had noticed that two brothers namely Dhannendra @ Munnu and Virendra @ Babloo were still absconding. They had tried to extend threat to the witnesses. Now, third bail application has been moved after evidence of two eye-witnesses P.W.I Vinod Kumar and P.W. 2 Ravindra Pal Singh has been completed in session trial No. 76 of 2005. These are only two eye witnesses.
(3.) Submission is that though the applicant was attributed role of firing by the witnesses in their statement recorded under Section 161 Cr.P.C., they have given omnibus allegations against all the accused in their statement recorded before the court. They have stated that all the four assailants opened fired. Admittedly, there is a single injury caused on the deceased and, therefore, on the ground of parity, the bail application is being pressed for the third time. Besides, the applicant is in jail since approximately two years and, therefore, he is entitled for bail.;