NAITIK SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kripa Shankar Singh, learned Senior Counsel assisted by Sri Kumar Sreshtha and Sri Gaurav Singh, learned counsels for the applicant, Sri Rakesh Kumar Shukla, learned counsel for the first informant, learned A.G.A. for the State and perused the record.

(2.) This application has been moved on behalf of the applicant- Naitik Shukla seeking anticipatory bail in Case Crime No.0687 of 2022, under Sec. - 306 I.P.C., Police Station- Kotwali, District- Lalitpur.

(3.) As per the allegations in the F.I.R. lodged by father of the deceased his son Uday Bajpayee, who was working in Expressway Courier Company Agra, did not turn up in his office on 10/9/2022; his father tried to contact him but he was not available, therefore the first informant, his wife and his younger son went to Agra to enquire about his whereabouts but he was not found there; the first informant lodged a missing report on 17/9/2022; later, he was informed that his son has committed suicide in a lodge in Lalitpur by hanging himself. It is mentioned in the F.I.R. that a suicide note of 11 pages written in english language was also found in which it was clearly mentioned that the present applicant Naitik Shukla and two others were squarely responsible for his suicide.