SANDEEP JAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A.D. Giri, Senior Advocate and Sri Ravindra Singh, learned counsel for the applicant and the A.G.A.

(2.) Information regarding the death was given immediately on behalf of the applicant, in which it is mentioned that the miscreants entered the house and committed murder and also caused injuries to a servant. F.I.R. was lodged by the father of the deceased after 27 days of the incident. It is admitted that the complainant was present at the time of funeral ceremony. There is no explanation as to why this F.I.R. was lodged after such a long time. Father of the deceased has also made allegation that the applicant was demanding Rs. 10 lakhs for expansion of his business.

(3.) Considering the circumstances, applicant Sandeep Jain, involved in case crime No. 513 of 2000 under Sections 304-B, 302, 394 and 120-B Indian Penal Code P.S. Civil lines, Distt. Moradabad is released on bail on his furnishing a personal bond with two sureties each of the like amount to the satisfaction of the Chief Judicial Magistrate concerned.