MAHENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned Additional Government Advocate and perused the record.

(2.) It has been submitted that the only evidence against the applicant is that he made a call to Laxmi, since deceased and thereafter she left the house along with huge amount of cash and valuable under the false pretext that she is going to Nahra, her parental house. Later on she was found dead after being murdered.

(3.) It has next been submitted that the co-accused Gajadhar, who has made extra-judicial confession and from whose possession the looted cash has recovered, has been granted bail by this Court in Criminal Misc. Bail Application No. 32846 of 2011. The applicant is languishing in jail since 17.7.2011.