MANOJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Gaurav Kakkar, learned counsel for applicant, Sri Mohd. Irfan, Advocate holding brief of Sri Gaurav Singh, learned counsel for Informant and learned A.G.A. for State.

(2.) Applicant-Manoj Kumar, has approached this Court by way of filing the present Criminal Misc. Bail Application under Section 439 Cr.P.C. after rejection of his Bail Application vide order dated 15.04.2021, passed by Sessions Judge, Bijnor, in Case Crime No. 97 of 2021, under Section 302 I.P.C., Police Station Kotwali Shahar, District Bijnor.

(3.) Informant (father of deceased) lodged a First Information Report on 22.02.2021 alleging that his father was going on Tractor trolley filled with sugarcane to Sugar Mill, Bijnor. He was shot dead on the way. On receiving information he reached the spot and found his father dead. Applicant and co-accused were named on the basis of suspicion.