MANSOOR AHMED S/O NASIM KHAN R/O MOHALLA MALLOOPURA THANA CIVIL LINE DISTRICT MUZZAFFARNAGAR U.P. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT -Mansoor Ahmed who is in jail in connection with crime no. 9 of 2010, relating to offences punishable under section 302, 201, 120B, 34

(2.) A first information was lodged by the brother of the deceased at Police Station Gadarpur, stating that his brother (Ajay Sukhija) was found murdered on 13.01.2010, and the dead body was lying by the side of the road in village Sampatpur. In the FIR he did not name anyone but mentioned that his brother appears to have been called by someone in the wee hours under some pretext outside the house whereafter he was murdered. He also mentioned that mobile number of his brother was responding 'switched off'.

(3.) HAVING considered submissions of learned counsel for the parties, and after going through the papers on record, and further considering the fact that it is a case of cold blooded murder, this Court is not inclined to grant bail to the present applicant.