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Judgment
4 paragraphs · 137 wordsBarkat Ali Zaidi, J.—Heard Sri V.K. Sharma, Advocate for the applicant and Sri Mohammad Israil Siddiqui, Addl. Government Advocate for the State.
The accusedapplicant and the injured were both accused in a case under sections 307 I.P.C. According to prosecution version, the injured person is said to have given a loan of Rs. 2,500/ to the accused person, and since the loan was not paid despite demand, relations between the two became strained, culminating in the incident of firing by the accused applicant.
The occurrence took place at 10.30 A.M. and the F.I.R. was lodged within two hours thereafter in which the accused has been named. There is injury on the chest (scapula region) which could have proved fatal. The accused seems to have criminal leanings and is not entitled to bail.
Bail refused.