CHINTOO Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Manoj Kumar Singh, learned counsel for the applicant, Sri Hari Shankar Maurya, learned Addl. Govt. Advocate for the State and perused the records.

(2.) By means of the instant application, the applicant Chintoo S/o Ram Saran seeks bail in Case Crime No. 359 of 2022, under Sec. 306 IPC, P.S. Baundi, District Bahraich.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged against four named accused persons, including the applicant and his relatives alleging that the applicant's wife/co-accused Gudia was in an illicit relationship with the informant's son. On 12/11/2022 the informant came to know that his son was hanging and he apprehended that the accused persons had hanged him.