ANURODH Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.235/2018 under Sections 302/34 IPC, Police Station Mandawali Fazalpur. Initially the FIR was registered under Section 324/34 IPC, on the complaint of the victim. Subsequently the victim died within three days of the incident and accordingly Section 302 IPC has been added.

(2.) The allegations in the FIR are that the victim was called by the petitioner and co-accused to go to the house of another co-accused for a discussion with regard to refund of money, which the victim had to take.

(3.) The allegation is that when the victim demanded his money an altercation took place. The petitioner and one of the co-accused are alleged to have held him while the third accused stabbed the petitioner in his stomach.