RAMVEER Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed by the applicant Ramveer with a prayer that he may be released on bail in Case Crime No. 268 of 2005 under Sec. 302, P.S. Shamsabad, district Farrukhabad.

(2.) The prosecution story, in brief, is that the F.I.R. of this case has been lodged by Maharaj Singh at P.S. Shamsabad on 8.5.2005 at about 6.30 p.m., in respect of the incident which had occurred on 8.5.2005 at about 1.00 p.m. The F.I.R. has been lodged against the applicant alleging therein that the applicant has committed the murder of his brother-in-law (sala) deceased Nanhe Lal by gunshot. According to the post mortem examination report the deceased has received firearm wound of entry.

(3.) Heard Sri S. D. Kautilya and Sri Manoj Kumar Srivastava learned Counsel for the applicant and learned A.G.A. for the State of U.P.