DIVENDRA SINGH NEGI Vs. STATE OF U P

JUDGEMENT

(1.) VIRENDRA Saran, J. Devendra Singh Negi alias Debu filed this application on 8-M993 modification of my order dated 30-9- 1992 passed in Criminal Misc. Application No. 12627 of 1992. It was prayed that the learned Chief Judicial Magistrate/incharge Sessions Judge, Tehri Garhwal be directed to consider the surrender and bail application of the applicant without further delay)

(2.) THE facts of the case are that an F. I. R. was lodged on 23-3-1992 by one Sanjay Sharma at Police Station Muni-Kt-Reti, district Tehri Garhwal, under Section 3'2, I. P. C. and the same was registered as Crime No. 10 of 199. It was stated in the F. I. R. that on 20-3-1992 at 11 a. m. one Indrajeet Singh was murdered by three persons, namely, Yogendra Dutt Panwar, Nand Kishore alias Nandu and Rishi. THEre was no mention that any person other than the three named in the F. I. R. also participated in the crime.