LALU 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. 710 of 2018, under Section 302 I.P.C., P.S. Sirsaganj, district-Firozabad, is seeking enlargement on bail during the trial.

(3.) The first information report was lodged against unknown person, alleging therein that elder brother of the complainant Vipin Srivastava, aged about 27 years had gone to Firozabad for earning his livelihood one year ago. From that date neither he came to home nor he had talked to anyone. He was habitual drinker. On 21.12.2018 at about 7:00 p.m. the Gram Pradhan of the village named Ravendra Kumar Mishra had informed the complainant that the dead body of his brother was found in police station-Sirsa at Firozabad. On the information of the Gram Pradhan, the complainant along with his relatives rushed to mortuary and identified the dead body of his brother.