NEERAJ ALIAS AMIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mayank Yadav, learned counsel for the applicant and learned A.G.A. Perused the record.

(2.) The applicant has approached this Court by way of filing the present Criminal Misc. Bail Application seeking enlargement on bail in Case Crime No.49 of 2021, under Ss. 302, 201, 120-B of I.P.C., Police Station-Gunnour, District-Sambhal after rejection of his Bail Application vide order dtd. 16/3/2021, passed by learned Sessions Judge, Sambhal.

(3.) Learned counsel for the applicant submits that initially brother of the deceased lodged a missing report on 24/10/2020, informing that his brother is missing since 20/10/2020. On 17/1/2021 a skeleton was recovered which was identified to be of the deceased. On 25/1/2021, sister-in-law of the deceased lodged an F.I.R. that Dharamveeer and three others persons were suspected in the murder of her brother-in-law. During investigation, it was revealed that the informant (Bhabhi) of the deceased was one of the accused who along with the applicant and one other accused namely Madhav hatched conspiracy and eliminated the deceased in order to grab his share of land.