AJAM MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR No.171 of 2023, under Ss. 149, 302, 201, 34 and 3/25 of Arms Act, 1959, Police Station Ramnagar, District Nainital. He has sought his release on bail.

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

(3.) According to the FIR, on 30/4/2023, in the morning, the applicant came into the house of the deceased and took alongwith him under the pretext of resolving some dispute. After 25 minutes, the brother of the deceased came to know that the deceased has been killed. FIR records that the deceased and his family had enmity with the named accused in the FIR. A suspicion was raised that those named persons, who are co-accused have killed the deceased.