KAMARUDDIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Sushil Kumar, alongwith Sri Mukul Yadav, learned counsel for the applicant, learned A.G.A for the State and perused the record.

(2.) Applicant Kamaruddin is the main accused in Case Crime No. 594 of 2020 (S.T. No. 355 of 2021), under Sec. 306 I.P.C, Police Station Anoopshahar, District - Bulandshahr.

(3.) The applicant has moved bail application supported with an affidavit and Annexures, stating therein that on 16/11/2020 at about 01:00 p.m. in the noon informant's daughter committed suicide after closing the door of the room hanging upon a Kunda of room, leaving a suicide note on the place of occurrence alleging that the present accused-applicant and co-accused Mobin and Abrar are the reason behind her suicidal death.