CourtKutchehry.com
High Courts

Praveen @ Bulgey vs State of U.P.

Allahabad High Court · Decided on 10 January 2000 · Citation: (2000) 01 AHC CK 0126

HON’BLE JUDGES
J.C.Mishra, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Penal Code, 1860 (IPC) — Section 302
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous No. 18892 of 1999
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 178 words

J. C. Misra, J.—The applicant is involved in tour murder case.

2.

According to the deccased in his dying declaration and the eyewitnesses in their statement under Section 161,Cr. P.C. The applicant was armed with Pharsa and had given Pharsa blows to the victims. The learned counsel for the applicant contended that prosecution case in this regard is not corroberated by medical evidence.

3.

Learned'' counsel for the complaintSri O.K. Srivastava contended that the applicant could have used the blunt side of the Pharsa. He however after verifying the statement of the witnesses and the dying declaration stated that none of them had stated that the applicant had used the blunt side of the weapon.

4.

In view of this fact I find that the applicant isentitled to bail.

5.

Let the applicant Praveen alias Butgcy involved in Case Crime No. 151 of 1999, under Sections 302 and 307, I.P.C, P.S. Khekhra District Baghpat is enlarged on bail upon his furnishing a personal bend and two sureties each in the like amount to the satisfaction of C.J.M., Baghpat.