SUMIT KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mrs. Neelam Verma, learned counsel for the applicant and learned A.G.A. for the State and perused the record.

(2.) Applicant has moved the present bail application seeking bail in Case Crime No. 98 of 2021 Under Sec. 302 and 201 I.P.C.,Police Station-Kheri, District Kheri.

(3.) Learned counsel for the applicant submitted that as per the prosecution case on 9/3/2021 Ankit Singh (complainant) had registered a Gumsudgi report regarding missing of his brother namely Pinku Singh (deceased) who had left his house on 8/3/2021 at about 6.00 p.m. having mobile no. 9838642966 and did not return to his house till 9.45 p.m. On 11/3/2021, the corpse of the deceased was found in the field. Thereafter a first information report was lodged unknown on 13/3/2021 at 14.01 Hrs. registered as case crime no. 98 of 2021 under Sec. 302 and 201, Police StationKheri, District Kheri. Learned counsel for the applicant further submitted that in the statement recorded under Sec. 161 Cr.P.C. first time i.e. on 13/3/2021, complainant has stated that deceased used to do farming with the accused applicant taking agricultural land on contract. The deceased used to collect the money from the group of ladies who were members of a group and deposit the same with the Bank. The account was opened in the name of two ladies namely Pappi and Sunita. He further stated that deceased had left his house informing his wife Radha that he is going to meet to Badey alias Atul Kumar Shukla, who had called him and he will also come to Oeal Puliya on his motorcycle to pick him.