CHHOTEY LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Kumar Singh, learned counsel for the applicant, Ms. Manju Thakur, learned AGA for the State and perused the material on record.

(2.) This bail application under Section 439 of Code of Criminal Procedure has been filed by the applicant Chhotey Lal, seeking enlargement on bail during trial in connection with Case Crime No. 504 of 2019 (S.T. No. 21 of 2020), under Section 302 I.P.C., registered at P.S. Rasoolabad, District Kanpur Dehat.

(3.) Learned counsel for the applicant argued that the first information report has been lodged by the wife of the deceased, who states that her husband used to sleep in the night in the field and in the morning on 21.9.2019 at about 6.00 A.M. when she went there for feeding the cattles, she found her husband lying in an injured condition near an engine who was unable to speak properly, who said that Harishchandra and Chhotey Lal who is the present applicant, have done their job and have injured him in order to remove him from their way. It is stated by the first informant that her husband was immediately taken to C.H.C., Rasoolabad where after some treatment, was declared dead.