VIRENDRA KUMAR LODH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, Sri Alok Kumar Tripathi, learned counsel for the complainant, learned A.G.A. for the State and perused the record.

(2.) The instant bail application has been filed on behalf of the applicant with the prayer to release him on bail during the trial in Case Crime No. 79 of 2023, under Sec. 302 of the I.P.C., Police Station-Deeh, District-Raebareli.

(3.) As per the prosecution story, while lodging the first information report, it is narrated that on 11-03 2023, when the son of complainant went to the field and did not return, a search was made, but, he could not be found and subsequently, on 12-03 2023, dead body of his son was found in the potato filed of one, Ram Naresh Pal.