PREMPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Prempal is in judicial custody in FIR No. 242 of 2019, under Sec. 302, 201 and 120-B IPC, P.S. Transit Camp, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, the deceased was staying with the applicant. The deceased was the wife of the informant. Informant had requested the applicant to return his wife, but the applicant did not pay any heed to it. Subsequently, he killed the deceased, cut her in three pieces, packed her in a sack and ran from his house. An FIR was lodged.