BACHOO SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Dharmendra Singhal, learned Senior Advocate assisted by Shri Shivendra Raj Singhal, learned counsel for the applicant and Shri N.K. Srivastava, learned Additional Government Advocate (A.G.A.) for the State.

(2.) This bail application has been filed to release the applicant on bail in case crime no. 358 of 2018 under Section 302 , 506 IPC, P.S. Surir, district Mathura.

(3.) The FIR dated 26.8.2018 was lodged by the son of the deceased alleging that his father had gone to his farm at 1 P.M. and when he did not return even after a long time, he went to see him on the farm where he saw the applicant and two other unknown persons strangulating his father and on seeing the informant, they threatened him and ran away. He saw that his father had died.