SANDIP KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.642 of 2021, under Ss. 302, 201 and 34 IPC, Police Station Raipur, District Dehradun. He has sought his release on bail.

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

(3.) According to the FIR, on 6/11/2021, the applicant along with co-accused and the deceased Reena had left for Bihar, but, subsequently, the informant saw a dead body in social media, which he suspected to be his sister-in-law Reena. After a while, it was revealed that the applicant had reached Bihar all alone. The FIR was lodged by the brother-in-law of the deceased. He has suspected that the deceased was killed by the applicant and the co-accused.