VIJAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.

(2.) By means of this application, the applicant who is involved in Case Crime No. 256 of 2019, under Sections 302, 394, 34 and 120B I.P.C., P.S. Sikandrabad, district-Bulandshahar and is in jail since 25.7.2019, is seeking enlargement on bail during the trial.

(3.) According to prosecution case, F.I.R. was lodged against unknown person alleging that on 12.3.2019 car bearing no. UP14GT8609 with driver Sahil Khan was missing. Later on dead body of driver Sahil Khan with said car was recovered on road side. During investigation, names of Rajiv Yadav, Kunwar Pal and present accused were surfaced. Statement of co-accused Rajiv Yadav was recorded, he stated that Kunwarpal killed the deceased and one Naresh was also indulged in this crime. Towel (gamachha) used in the crime was recovered from said car.