AKEEL AHMAD 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. 282 of 2019, under Sections 364, 323, 302, 504, 506, 201, 34 I.P.C. and Section 7 Criminal Law Amendment Act, P.S. Noorpur, district-Bijnor and is in jail since 21.7.2019, is seeking enlargement on bail during the trial.

(3.) The first information report of the incident was lodged by the informant Furkan Ahmad against four persons namely, Shamim Hasan, Arif, Faheem and Umair, alleging therein that the informant and his brother Buniyad were doing the business of selling butter milk and on 20.7.2019 at about 5:00 p.m. when both the brothers were selling butter milk in Yusuf Nagar locality. A resident of same locality namely, Shamim Hasan has purchased butter milk and when brother of the complainant asked for money, the said person did not pay any penny and started abusing him. When brother of the informant resisted, Shamim along with his accomplices Arif, Faheem and Umesh after assaulting the brother of the informant, dragging him and took away towards forest. After hearing hue and cry the informant and his maternal brother rushed to the spot but they could not get his brother released from the clutches of the accused persons due to fear.