MURAJ Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned Additional Government Advocate for the State of U.P., Shri Mithilesh Kumar Gupta, learned counsel for the first informant and perused the record.

(2.) By means of this application under Sec. 439 of Cr.P.C., applicant Muraj Rajbhar, who is involved in Case Crime No. 30 of 2021, under sec. 306 IPC, Police Station Saidpur, District-Ghazipur, seeks enlargement on bail during the pendency of trial.

(3.) As per prosecution case, in brief, complainant who is uncle of the deceased lodged first information report on 6/2/2021 regarding an incident which took place on 5/2/2021 under sec. 306 IPC against the applicant alleging inter-alia that on 5/2/2021, applicant called and talked to his niece from his mobile no. 9628805221. When she objected, he came and slapped her. Complainant further alleges that when he came back from his farm, his younger niece told everything to him. When his bhabhi and other persons of the village went to the house of the applicant to ask about the incident, he misbehaved them, because of this his niece died. Her dead body is lying in hospital.