SIYA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Anil Kumar Singh, learned counsel for applicant and learned Additional Government Advocate appearing on behalf of State.

(2.) This first bail application has been filed with regard to Case Crime No.380 of 2018, under Sections 302 , 201 / 34 of IPC, registered at Police Station Kotwali Dehat, District Hardoi.

(3.) Learned counsel for applicant submits that he has been falsely implicated in the charge of having caused the death of one Akhilesh Kumar. It is submitted that even in the first information report there is no specific role assigned to the applicant for having caused death of Akhilesh Kumar. Learned counsel submits that even death of Akhilesh Kumar is disputed since the body was never found and skeletonized dead body was found and sent for examination. D.N.A. report of the said body was filed in Criminal Miscellaneous Case No.2376 (B) of 2019 ( Kamlesh vs. State of U.P .) in which it was indicated that the body was that of woman and not of a man and therefore could not be of said Akhilesh Kumar. It is stated that the said Kamlesh is also named in the FIR.