MONU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ajay Singh, learned counsel for the applicant as well as learned A.G.A for the State and perused the record.

(2.) By means of this application, the applicant who is involved in case crime no.61 of 2019, under Sections 302 and 201 IPC, Police Station-Gwaltoli, District- Kanpur Nagar is seeking enlargement on bail during the trial.

(3.) Submission made by learned counsel for the applicant is that one Mukesh has lodged an FIR on 19.04.2019 against unknown persons mentioning there therein that at Bakkal Maidan some unidentified dead body was lying in abandoned condition. An information was given to the police, accordingly the aforesaid FIR was came into existence under Section 302 and 201 IPC. During investigation it was revealed that dead body was identified by one Hemant Katariya, uncle of the deceased, it is the dead body of his nephew Piyush Katariya. The dead body of the deceased was sent for autopsy and there was laceration, incised wound present all over the body and the cause of death as per the opinion of doctor is ante mortem throttling. The name of the applicant figure up after eleven months of the incident. In the second statement of Aman Awasthi, Ravi Varma @ Montu. The applicant is languishing in jail since 02.03.2020.