LALIT SETHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Both these two bail applications are filed for regular bail in connection with the F.I.R. No. 130 of 2019, registered with police station, Kotwali Pithoragarh, District Pithoragarh for the offences punishable under Sections 304 and 201 of the Indian Panel Code, 1860. Both these bail applications are related to the same F.I.R., therefore, both these bail applications are consolidated to decide by this common order.

(2.) In brief, according to the F.I.R. dated 24.09.2019, Akash alias Raja (deceased), cousin brother of the informant Ashish Habart, told the informant that one Suraj Waldiya (present applicant in BA1 No. 2437 of 2019) had invited him at his house and by taking Rs. 500/- and a Motorcycle from the informant, the deceased went to the house of the applicant Suraj Waldiya on 23.09.2019. But, cousin brother of the informant did not return till night. His mobile was switched off. In the night of 23.09.2019, some persons uploaded the photo of the dead body of Akash alias Raja on WhatsApp Group. The informant, one Manish and Kapil searched Akash alias Raja and they found the dead body of the deceased Akash alias Raja at G.I.C. field. The F.I.R. was lodged against the present applicants.

(3.) Mr. Dinesh Chandra Singh, Investigating Officer of this case, is present with the Case Diary. After perusal the Case Diary, no differences of facts are found in hand written and computerized F.I.Rs., as alleged by the learned Senior Advocate for the applicants on 05.03.2020.