JAHIR HASAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jahir Hasan is in judicial custody in FIR No.235 of 2023, under Sec. 302 IPC, Police Station Pathri, 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, the applicant, who happened to be the husband of the deceased, killed his wife. The informant, who is the brother of the deceased, got this information on 1/6/2023. The post-mortem of the deceased was conducted on 1/6/2023 at 2:25 PM. According to the post-mortem report, the cause of death is asphyxia, due to smothering-external pressure.