MEVALAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mevalal is in judicial custody in FIR No.404 of 2018, under Ss. 302, 201, 376, 511 IPC, Police Station Bahadrabad, District Haridwar. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, on 23/10/2018, the deceased, Pinky, had left her husband company to visit her father, but she did not return. On 5/11/2018, the informant, who is the husband of the deceased, was told that Pinky has died. Her dead body was found in an abandoned place. On 19/11/2018, the FIR was lodged.