NITIN NATH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajrshi Gupta, learned counsel or applicant; Sri Manish Tiwary, learned Senior Counsel assisted by Sri Anshul Pathak, learned counsel for informant; learned AGA for State and perused the material on record.

(2.) According to prosecution case, narrated by Ajay Kumar (brother of victim/deceased Renu Sinha), that his sister suffering with Cancer diseases from last many years did not respond on mobile from last one day. At this juncture, he visited House No. D-40, Sector-30, Noida and found lock on the gate of the house. At 01.40 P.M. he arrived at the aforesaid house and found outer gate locked, Parul a friend of his sister also reached there and both tried to jump the boundary wall but on the objection raised by neighbour they have not entered in the house and contacted his sister's husband, Nitin on phone, Nitin told the neighbour that he is present at Lodhi Road and he will reached the house within an hour. 0n assuming some incident being sister a patient Cancer, the police was informed on dial no.112 within 5-10 minutes the police arrived there and in front of working President of R.W.A. the lock of outer door had broken. Thereafter, the lobby door was also found locked by that time the incharge of police station- Sector 20, Noida, arrived there and lobby door lock was also broken. The dead body of his sister was found laying in the bathroom attached with her bed room having numbers of injuries on her face.

(3.) The autopsy was shown to be conducted on 11/9/2023 by Dr. Rishabh Kumar Singh, Medical Officer, District Mortuary Gautam Budh Nagar, has noted three contusion and dislocation of right shoulder joint as ante-mortem injury, the cause of death is mention as Asphyxia consequent upon manual strangulation.