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Judgment
G.S. Ahluwalia, J
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first bail application of applicant was disposed of by order
dated 07.06.2021 in M.Cr.C. No.26907/2021 by which applicant was granted temporary bail for a period of two months.
The applicant has been arrested on 17.04.2021 in connection with Crime No.40/2021 registered at Police Station Umari Distt. Bhind for offence under
Sections 307, 294, 323, 506, 427, 34 of IPC.
It is submitted by the counsel for the applicant, that by order dated 07.06.2021 passed in M.Cr.C. No.26907/2021, the applicant was granted
temporary bail for a period of two months and the applicant has surrendered before the trial Court on 09.08.2021. It is submitted that the allegations
are that the applicant and co-accused persons had opened fire causing damage to the computer as well as cctv camera.
Per contra, the application is vehemently opposed by the Counsel for the State. It is submitted that while deciding the first bail application of applicant,
this Court has considered the allegations made against the applicant. It is submitted that the allegations against the applicant are that he was insisting
that his vehicle should be allowed to cross the toll booth without payment of toll tax and when it was not accepted by the toll booth employees, then he
called his colleagues who fired gunshot causing damage to computer and cctv camera. It is further submitted that the conduct of applicant was not
only dangerous to the life of employees of toll tax but it is also dangerous to the Indian economy by refusing to the toll tax.
Considering the totality of facts and circumstances of the case, no case is made out fro grant of bail.
The application fails and is hereby dismissed. However, as prayed, liberty is granted to the applicant to revive the prayer after examination of material
witnesses.