RAJENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajendra Singh is in judicial custody in Case Crime No.05 of 2022, under Ss. 302 and 201 IPC, Police Station Nachni, District Pithoragarh. He has sought his release on bail.

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

(3.) The deceased, Rajendra Singh Mehta, had left his house on 29/1/2022, at 7:00 in the morning for school, where he was working. He did not return. His dead body was subsequently found on 30/1/2022. The FIR records that Laxman Singh and Narendra Singh did inform it to the informant that they had seen the applicant assaulting the deceased on 29/1/2022 late in the evening.