DABLOO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and 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. 26 of 2007, under Sections 302, 201, 394 and 328 I.P.C., P.S. Handia, district-Allahabad, is seeking enlargement on bail during the trial.

(3.) The first information report was lodged against two persons namely, Poly and Vinod Kumar, alleging therein that on 1.2.2007 in the early morning son of the complainant Dinesh Kumar @ Malkhan, aged about 22 years had his home with Poly and Vinod Kumar along with Rs. 20,000/-. On the fateful day at about 8:00 a.m. the dead body of the son of the complainant was found near village-Kusari on road side in a pit. His hands and feet were tied with rope.