J.J. Munir, J. - (1.) This is a bail application on behalf of applicant Bhola @ Wajid Ali @ Wahid, who is in jail since 29.02.2016 in connection with Case Crime No. 136 of 2016, under Sections 147, 148, 149, 307, 302, 34 IPC and Section 7/25 and 3/25 of Arms Act and Section 7 of Criminal Law Amendment Act, P.S. Chiluatal, District Gorakhpur.
(2.) Heard Sri Brijesh Sahai, learned counsel for the applicant, Sri Praveen Kumar Shukla, learned counsel for the complainant and the learned AGA for the State.
(3.) Sri Brijesh Sahai has submitted that the informant is an eye witness who claims that the deceased was shot to death by a total of six assailants, and, besides herself, mentions the presence of only one witness Randhir Yadav, who is also the solitary injured witness. Sri Sahai submits that whereas the first informant has nominated six assailants including the applicant, two witnesses of fact Jitendra Yadav and Mahendra Yadav have mentioned only three shooters, to wit, Wajid Ali (applicant), Panne Lal and Neeraj.;