SUKHBIR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The present application has been preferred with prayer to allow this application and quash the orders dtd. 29/9/2021 and 11/10/2021 passed by Additional Chief Judicial Magistrate, Room No.1, Bareilly in Case No.1091 of 2021 (State Vs. Sukhbir and another) arising out of Case Crime No.463 of 2017, under Ss. 201 and 306 I.P.C., Police Station Bhojipura, District Bareilly with further prayer to stay the entire proceeding of aforesaid case.

(2.) Brief facts of the case are that F.I.R. under Sec. 306 I.P.C. in Case Crime No.463 of 2017, Police Station Bhojipura, District Bareilly was lodged by the informant. As per the F.I.R. it is narrated that deceased came to Shri Ram Murti Smarak Medical College on 3/9/2017 but she died in mysterious condition on 6/9/2017 in the hostel. In the F.I.R. it has been further mentioned that out of result of ragging she died in the hostel.

(3.) The case was investigated and during investigation name of the applicant came into light on the statement of room-mate of the deceased, namely, Nupur and Harshita who were friends of deceased Ananya and charge sheet was filed and summons were issued on 27/8/2011.