ANAND GIRI Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this application under Sec. 439 Cr.P.C., applicant-Anand Giri alias Ashok Kumar Chotiya seeks enlargement on bail in FIR No. RC-8(S)/2021/SC-III/ND, under Sec. 306 IPC, PS SC-III/ND, New Delhi lodged by C.B.I, Special Crime-III, New Delhi (earlier registered as Case Crime No. 322 of 2021, under Sec. 306 IPC at Police Station George-town, District Prayagraj).

(2.) The facts that formed the bedrock of the instant bail application moved by accused-applicant Anand Giri alias Ashok Kumar Chotiya are that Mahant Narendra Giri (deceased) was Adyaksh, of "Akhil Bhartiya Akhada Parishad, Mahant/Head of Shri Math "Baghambari Gaddi", Allahpur, Prayagraj and "Shri Bade/Lete Hanuman Ji Temple", Prayagraj.

(3.) On 20/9/2021 at 05:30 PM, Station House Officer, police station-George Town, Prayagraj received an information on his CUG Mobile No. 9454402825 from Mobile No. 7905160834 of Sarvesh Kumar Dwivedi that Mahant Narendra Giri Maharaj has committed suicide in his room by hanging himself inside the Math. Acting on the aforesaid information, he immediately rushed to the place of incident. Meanwhile other senior officers were also informed, who also reached there. The said information was recorded in General Diary No. 51 dtd. 20/9/2021 of police station-George Town, Prayagraj. On arriving at the place of incident, he found that dead body of Mahant Narendra Giri Maharaj was lying on floor of the room. Information was also given to field Unit / Crime Branch team. Shri Sunil Kumar, Additional City Magistrate-III, District Prayagraj also reached there for conducting inquest proceeding on cadaver, which commenced at 22:30 hours on 20/9/2021 and completed at 23:45 hours on the same day.