MITLESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter affidavits and rejoinder affidavits are taken on record. Applications, made therefor, stands disposed of.

(2.) Applicants Mitlesh and Saurabh, who are in jail in connection with case crime no.93 of 2017, relating to offences punishable under Section 302, 201, 120-B and 506 of IPC, P.S. Buggawala, District Haridwar, have sought their release on bail.

(3.) As per prosecution story, complainant lodged a first information report on 26.10.2017 at about 06.30 am at P.S. Buggawala, District Haridwar against the present applicants, stating therein that he is a teacher in Paradise School. He was in love with Shivani, resident of same village, and wanted to marry with her, but her mother and brother (present applicants) and some other relatives were not happy with this and they threatened him for dire consequences and also hatched a conspiracy to kill him. On coming to know, when Shivani (deceased) resisted the said act of the accused persons, then in the night of 21/22-10-2017, the applicants and co-accused killed Shivani and with the help of villagers they took the body to the cremation ground and performed the last rites.