RAJENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Bail Application. The First Bail Application (No.1495 of 2021) was rejected by the coordinate Bench of this Court on 6/1/2022.

(2.) Present applicant-accused Rajendra Kumar is in judicial custody in connection with Case Crime No.117 of 2021 registered at police station Jhabrera, District Haridwar.

(3.) Informant Manoj Kumar (P.W.2) informed the police station Jhabrera through his written information that his wife Smt. Rita (deceased) went to Manglour with Hushn Jahan (P.W.1) on 16/3/2021. The bank was closed due to strike on the said date. Thereafter, his wife went with Rajendra Kumar (present applicant) on his motorcycle and did not return. Her mobile was also not responding. On the said information, the case was registered under Sec. 498 of the Indian Penal Code, 1860 (in short, 'IPC') on 17/3/2021 against the applicant. During the investigation, dead body of the informant's wife was recovered. Post-mortem examination of the dead body of the deceased was conducted on 19/3/2021. According to the post-mortem report, the death was caused by anti-mortem strangulation. Applicant was arrested. His statement was recorded. He confessed his guilt. Accordingly, a red dupatta of the deceased was recovered at his behest.