Gajendra Singh (In Jail) vs The State of U.P.

Shiv Shanker, J.—Heard learned Counsel for the applicants, learned A.G.A. and perused the material on record.

The above bail applications have been moved in case crime no, 654 of 2005, under Sections 147, 148, 149, 307, 302, 504, 506 I.P.C., P.S. Kotwali Nagar, District Bulandshahr. Their both the bail applications are being disposed of by this common order.

According to the prosecution case in brief as per F.I.R., Gajendra Singh and others assaulted upon Mukesh, husband of the first informant Manju Yenna on 27.9.05 to commit his murder wherein Indrapal sustained injuries, therefore son of applicant Gajendra had enmity with her husband and her family members and due to this reason, on 5.11.05 at 2,30 P.M. when she and her husband Mukesh were sitting at their shop, Accused Gajendra Singh and his sons Marioj and Chatrapal armed with knife, Indrapal , Babloo, Mahipal and Sonu Sharma alias Sonveer armed with country made pistol and revolver readied at her shop and entered into it. Thereafter Gajendra Singh assaulted and indicted knife injuries on his chest and on his exhortation , Babloo, Mahipal and Sonu alias Sonveer opened fire with intent to kill him which was hit on the person of her husband and one Mukesh , son of Chandra kishore as he had come to purchase articles from the shop, Other accused Manoj and Chatrapal also inflicted knife injuries on the person of her husband. After raising alarm, several person reached there and Farookh with the help of other persons took the deceased in injured condition along with injured Mukesh to hospital Buiandshahr from where he was referred to Yashoda Hospital Ghaziabad where Mukesh was operated and admitted in the I.C.U., thereafter the F.I.R, was lodged against all the accused persons,

It is contended by learned Counsel for the applicant that the F.I.R. has been lodged as ante-time. This occurrence had allegedly taken place on 5.11.05 about 2.30 P.M. and at about 3.03 P.M., wireless message had been flashed from the police station Kotwali to City Control Room and District Control Room that three miscreants on motor cycle had caused injuries on shopkeeper and one miscreant had sustained gun-shot injuries himself. The police have been sent on the spot. This fact shows that there was information in the police station Kotwali Nagar at 3.03 P.M., District Bulandshahr regarding it. After flashing the aforesaid wireless message, the police constables Satendra and Narendra were sent on the spot and deceased in was taken to hospital by these police constables and family members of the deceased and these details have also been noted in the general diary of the police station but despite specific request made by applicants before the court below to summon these documents and despite summoning of these documents from the concerned police station, these documents including register and wireless message, copy of general diary etc. have not been produced by the prosecution before the court below, therefore, name of applicants was not in picture by that time of wireless message. Subsequently with the legal concentration, name of the applicants has been shown as accused persons in the present case.

Thus contention of learned Counsel for the applicants regarding lodging the F.I.R. as ante time has no force. This occurrence had allegedly taken place on 5.11.05 at 2.30 P.M. and the F.I.R. was lodged on the same day at 6.30 P.M. after four hours of the alleged occurrence. Sufficient explanation has been given on behalf of prosecution that Mukesh who was husband of the first informant was serious according to injuries. Therefore, firstly treatment was necessary in place of lodging the F.I.R. firstly. In such circumstance, the husband of first informant was taken to hospital, from where he was referred to Yashoda Hospital, Ghaziabad where he was got admitted and he was being treated in I.C.U of Yashoda Hospital, Ghaziabad. After that she lodged the F.I.R., therefore, there is no inordinate delay in lodging the F.I.R.

So far as the contention of wireless-message is concerned it may be only hearsay, much weight cannot be given upon it in place of statement of eye-witnesses, although such wireless-message has been denied in counter affidavit filed on behalf of State, therefore, it is not liable to be deemed that the applicants were not in picture upto 3.03 P.M. when the alleged wireless message was flashed and later on they have been implicated on the legal advice.

It is further contended that the applicant is not known previously by the first informant or the prosecution witnesses, therefore, one application was moved before the concerned court on 29.5.06 for holding test identification parade which was rejected and against the aforesaid rejection order, the applicant has filed a criminal misc. application No. 6649/06, Indrapal and Ors. v. State of U.P. and Ors. before this Court which is pending, therefore identity of applicants are liable to be suspicious. This contention has also no force. The applicants are named in the F.I.R. According to the F.I.R. one incident had already taken place on 27.9.05 prior to this incident in between the deceased in one side and Gajendra Singh and his sons on the other side, therefore, the present applicants Gajendra Singh and Chatrapal who is son of Gajendra Singh were known prior to this alleged occurrence. In such circumstance, they were named in the F.I.R., therefore, there was no need to hold identification parade.

It is further contended that bail application of co-accused Indrapal has been allowed by this Court, therefore, their bail application is also liable to be allowed. The role of present applicants have beer} shown to cause injuries on the body of the deceased as well as injured person. But that there is no injury report of deceased in injured condition. It is not certain that how much injuries of which weapon were found on the body of the deceased as in injured condition. In such circumstance, there is medical conflict in prosecution version. It is further contended that injury report of injured Mukesh has not been filed as it was not prepared, therefore, presence of injured witness is also suspicious and it is not liable to be deemed that the same was caused by the applicant and family members. This contention has also no force. It has been specifically mentioned in the F.I.R. that present applicants Gajendra Singh and Chatrapal armed with knives and Manoj armed with knife and Babloo, Mahipal and Sonveer armed with country made pistols reached at the shop of the first informant by forming an unlawful assembly and in prosecution common object of such assembly of Gajendra, Chartrapal and Manoj assaulted and inflicted knife injuries on the person of deceased Mukesh and other co-accused persons Babloo indrapal, Mahipal and Sonveer opened fire upon the deceased. Consequently he sustained firearm injuries also and pellet injuries were also found on the person of injured witness Mukesh. It is worthwhile to mention here that there was previous enmity of litigation and on that basis, both the present applicants along with their companions armed with deadly weapons committed murder of deceased and caused injuries of another Mukesh in prosecution object of such assembly. Photocopy of Bed head Ticket of Mukesh deceased shows that he was got admitted on 5.11.05 at 4 P.M. in the hospital where he was treated and later on he died in the same night. It has been mentioned that fire arm injuries with stitched wounds were found on the body of deceased, therefore, stitched wounds which could be caused by knife, and fire arm wounds which could be caused by deadly weapons. It is not necessary that how many injuries were found. Anti-mortem injuries have been shown in the post mortem report as number of 8, therefore, it cannot be said that no any knife injury was found on the dead body of deceased which were allegedly caused by both the applicants and one Manoj Case of co-accused Indrapal is distinguishable from the case of present applicants.

It is contended that Gajendra Singh applicant is aged about 75 years and he is admitted in G.P. Pant Hospital Delhi and now in Sanjay Gandhi hospital, Lucknow and Rs. 2,30,000/- has been recommended for his treatment by the doctor, therefore , condition of Gajendra Singh is serious. He may be treated in custody in any hospital as per advice of doctor.

Therefore, both the applicants are also named in the F.I.R. There is no inordinate delay in lodging the F.I.R. They have also participated by causing knife injuries along with co-accused upon the body of the deceased. Consequently he died due to sustaining knife injuries and firearm injuries, which were allegedly caused by other co-accused persons. Prosecution version is supported with the post mortem report of the deceased. This is the case of a broad day light murder. Motive is also established against the applicants in committing such crime in the heart of city Bulandshahr as previous enmity has been shown in the F.I.R

Therefore, I do not find any force in the arguments advanced on behalf of learned Counsel for the applicants. Consequently, bail applications of both the applicants namely Gajendra Singh and Chatrapal are hereby rejected.