PUSHPENDRA @ SHIBBU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Pushpendra @ Shibbu, who is in jail in connection with Case Crime/FIR No. 269 of 2013, relating to offences punishable under Sections 363, 366, 306, 309 and 506 of IPC, Police Station Rudrapur, District Udham Singh Nagar, has sought his release on bail.

(2.) Heard learned counsel for the parties, perused the material on record and considered the grounds taken up in the bail application.

(3.) Sushila (victim) eloped with Pushpendra alias Shibbu (accused-applicant). They went to Bulandshahar. There was love affair between them. When the first information report was lodged against the applicant, his father, his bua (aunt) and his father was arrested, Pushpendra and Sushila decided to commit suicide. Accordingly, both of them consumed poison. Whereas Sushila died, present applicant Pushpendra survived. According to postmortem report, the age of the victim was 22 years. Co-accused, i.e., father and bua of the applicant were granted bail by the Sessions Judge, Udham Singh Nagar. Applicant is in jail since 14.05.2013. First information report was lodged after four days.