HARBIR 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. 1617 of 2016, under Section 302 I.P.C., P.S. Nai Mandi, district-Muzaffar Nagar and is in jail since 04.11.2017, is seeking enlargement on bail during the trial.

(3.) According to prosecution case, F.I.R. was lodged on 7.11.2016 against unknown person alleging that on 6.11.2016 Sri Devi Dayal Sharma (father of complainant) was died in road accident. Postmortem was conducted and according to postmortem report, cause of death was firearm injury. Subsequently, one Subodh Jat was arrested by the police and he disclosed the name of two accused persons namely Jagaa and the present accused Harveer. Both accused persons confessed before one Munesh (son of deceased). Charge sheet has been submitted against both accused persons.