SANJESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been moved by the applicant - Sanjesh alias Kala, aged about 44 year s (S/o Amar Singh, R/o Rithora Grant, Police Station SI DCUL, District Dehradun) under Sect ion 302 of the Indian Penal Code, 1860 in connection with the FI R/ Case Crime No. 0384 of 2023, registered at Police Station Piran Kaliyar, District Haridwar.

(2.) Heard Mr. Pranav Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the State.

(3.) It is contended on behalf of the learned counsel for the applicant that as per the prosecution story, on 3/10/2023 at about 5.11 p.m., an FIR was lodged by the wife of the deceased that on the same day i.e. 3/10/2023 at about 10 a.m., the husband (deceased) of the complainant had a dispute with one Sanjesh alias Kala (the present applicant) merely for Rs.65,000.00 - , with regard to some procurement of bricks and some misunderstanding arose between both of them, which resulted in a dispute, and, ultimately, the complainant's husband (deceased) was hit by the assailants by some heavy blunt object on his head, which resulted in his death. She, thereafter, lodged an FIR as FIR/ Case Crime No. 0384 of 2023, registered under Sec. 302 of the Indian Penal Code, 1860, at police station Piran Kaliyar, District Haridwar.