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Judgment
8 paragraphs · 215 words@JUDGMENT-JUDGMENT
Prashant Kumar Mishra, J
Heard.
This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.14/2010, registered at Police Station Kuwakonda, District Dantewada, for the offence punishable under Sections 147, 148, 149, 396, 397, 307, 404, 436, 449, 120 (B) of IPC, Sections 25 & 27 of the Arms Act and Section 3 & 5 of the Explosive Substances Act.
The applicant along with other accused persons entered the MCRC No. 960 of 2020 house of one Political Activist Awadhesh Gautam during the intervening night of 7th and 8th of July 2010 and opened fire at about 12: 50 AM. Two persons namely Sanjay and Dharmendra, brother-in-law and servant of Awadhesh Gautam, were murdered in the incident, whereas, Awadhesh Gautam's son suffered gun shot injuries over his leg. About 100-150 naxalites encircled and surrounded the house of the complainant.
Learned counsel for the State opposes the bail application.
Considering the nature of allegations and for the fact that the applicant is named in the FIR, I am of the opinion that present is not a fit case to release the applicant on regular bail.
The application is dismissed.