FARID AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Farid Ahmad, who is in jail in connection with FIR / case crime no. 191 of 2015, in respect of offences punishable under Sections 302, 201 IPC, relating to Police Station, Kotdwara, District Pauri Garhwal, has sought his release on bail.

(2.) Heard learned counsel for the parties, perused the documents brought on record and considered the grounds taken up in the bail application.

(3.) An FIR was lodged against three named persons, including the applicant (husband), for the offences punishable under Sections 302, 201 IPC, alleging therein that the accused persons committed murder of the daughter of the informant. The incident allegedly took place on 17.10.2015. FIR was lodged on 19.10.2015. Dead body was recovered on 20.10.2015. Postmortem was conducted on 21.10.2015. Accused-applicant was arrested on 30.10.2015 and since then he is in jail.