RAHUL JATAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant-accused, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant-accused in case crime No. 340 of 2022, under Ss. 302, 201 IPC, P.S. Sasni Gate, District Aligarh with the prayer to enlarge the applicant-accused on bail.

(3.) According to the prosecution version, the informant has lodged a missing report on 19/6/2022, alleging that on 18/6/2022 his father Naseeruddin has left the house for plying his E-rickshaw but after that he did not return back. On 26/6/2022 a dead-body was recovered from a pond near Pala Fatak, which was identified to be of deceased Naseeruddin. Thereafter, the first information report of this case was lodged on 27/6/2022.