NEETU @ RAMESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and also the learned A.G.A.

(2.) The applicant is involved in case crime No. 117 of 2004, for the offences under Sections 364, 302, 201 IPC, Police Station Saroorpur District Merut.

(3.) It is alleged that on 23.5.2005 while complainant had come to Saroorpur after hearing the news of illness of his real brother Tej Pal, at above it 7 p.m., Neetu alias Ramesh, Ratan, Ravindra and Naresh Pal came to that house and took away his nephew Rajveer on the pretext that they were going for some urgent work and will return by the next morning. When his nephew did not return till noon of 24.5.2005 then he along with his brother went to search out his nephew and also visited the houses of the four accused persons-but there no body was available. The complainant having an apprehension of murder of his nephew lodged a report on 24.5.2005.