ROHIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Ker Singh learned Counsel for the applicant, Sri Vivek Kumar Singh, learned Counsel for the informant and learned AGA.

(2.) The instant bail application has been filed on behalf of the applicant, Rohit, with a prayer to release him on bail in Case Crime No. 355 of 2017, under Sections 302 , 201 IPC, Police Station Sikandrabad, District- Bulandshahr, during pendency of trial.

(3.) Allegation against the applicant is that on 10.5.2017, deceased accompanied the applicant, when the applicant came to his house at about 07:00 p.m. and took him along. The deceased and the applicant were friends. When the deceased did not came back up to 09:00 p.m. in the evening, then the informant alongwith his cousins, Pawan and Rakesh, went to the house of the applicant, where neither the father of the applicant, Vishambhar, nor the applicant, Rohit, nor the deceased were there. They met one, Rajkumar @ Raju, who informed them that he has seen the applicant and his father, Vishambhar, taking away something wrapped in clothe and going towards the canal. They met the applicant in the way, who started running after seeing them. He was caught by them and he told the informant that he alongwith his father, Vishambhar, have killed the son of the informant, Nikhil, and his dead body is lying kept in the sugar cane field of Raju. He took them to the place, where dead body of the deceased was lying and informant fainted after seeing the dead body of his son. Others tried to console him and in the meantime applicant, Rohit, fled away.