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Judgment
8 paragraphs · 204 wordsG.S. Ahluwalia, J
This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
The applicant has been arrested on 11/12/2017 in connection with Crime No.427/2017 registered at Police Station Banmore, District Morena for offence under Sections 147, 148, 149, 294, 364, 302, 307 of IPC and Sections 25 and 27 of the Arms Act.
It is submitted by the Counsel for the applicant that according to the prosecution case, the deceased Sarla and her father were killed after dragging them out of the running bus. The applicant and the co-accused persons are alleged to have shot the deceased. The eye-witnesses have been examined and they have deposed against the applicant. However, it is submitted by Shri Sharma, that the applicant is in jail for the last more than 3 years.
Per contra, the application is vehemently opposed by the Counsel for the State. It is submitted that two persons were killed in a most gruesome manner, after dragging them out of the running bus.
Heard the learned Counsel for the parties.
Looking to the allegations made against the applicant, no case is made out for grant of bail to the applicant.
Accordingly, the application fails and is hereby dismissed.