SUNITA YADAV Vs. STATE

JUDGEMENT

(1.) Heard Sri A.N.Mishra, Sri Neeraj Mishra, learned counsel for the applicant, learned A.G.A. for the State of U.P. and perused the record.

(2.) This bail application has been moved by the applicant Smt. Sunita Yadav with a prayer that she may be released on bail in case crime no. 183 of 2011 under sections 302, 201 I.P.C., Police Station Talbehat, District Lalitpur.

(3.) The facts, in brief, of this case are that FIR of this case has been lodged by Jagat Singh on 14.3.2011 at 10.30 A.M. in respect of the incident allegedly occurred on 14.3.2011 at unknown time. The FIR has been lodged against the unknown miscreants. It is alleged that on 14.3.2011, the first informant came to know that outside the village, in the field of Sheetal one dead body was lying, then the first informant, who is brother of the deceased, came to the house of the applicant and asked about his brother, who disclosed that he had gone at about 5.00 A.M. to attend the call of nature, thereafter the applicant along with his family members and other came there and found the dead body of the deceased Prem Singh lying in a field. He had sustained one injury on his person and one iron saang was embedded in the chest, the clothes of the deceased were torn,.his hands were tied, it appears that after committing the murder of the deceased, his dead body was thrown in the field.