(1.) Heard Sri Balendra Kumar Singh, learned counsel for the applicant, learned A.G.A. for the State of U. P.
(2.) This bail application has been moved by the applicant Karmveer with a prayer that he may be released on bail in Case Crime No. 107 of 2011 under Section 302/201. I.P.C., Police Station Phase II. NOIDA, district Gautam Buddh Nagar.
(3.) The facts, in brief, of this case are that the F.I.R. has been lodged by Ashwani Kumar against the applicant and co-accused Narendra and co-accused Dalu at Police Station Phase II. NOIDA on 11.3.2011 at 7.25 p.m. in respect of the incident allegedly occurred on 1.3.2011 at about 10.30 p.m. Thereafter, the case has been converted under Section 302/201, I.P.C. on 12.3.2011 at 6.20 p.m. It is alleged that there was a rumour in the village that the daughter of the applicant, namely, Bhoori had gone in the company of one Sanjai, who had returned, thereafter she has been killed by her father and others, such information was published in the newspaper also but nobody was coming forward in support of such version. The deceased was eloped a few days prior to alleged incident with her neighbourer Sanjai, she had gone in her company also but after few days of disappearance, she came back to her house she was adamant to live in the company of Sanjai, the deceased has been killed in order to save the honour of the family and her dead body has been disposed of after having burnt her completely. The applicant applied for bail before the learned Sessions Judge, Gautam Buddh Nagar, who rejected the same on 16.4.2011.