MANOJ CHAUHAN @ CHATARA Vs. STATE OF U P

JUDGEMENT

(1.) Sri Manish Kumar Dwivedi, Advocate, has filed his vakalatnama on behalf of the informant, is taken on record.

(2.) Heard learned counsel for the applicant as well as learned AGA for the State and and perused the record.

(3.) First information report was lodged unnamed but during the investigation on the basis of suspicion the complicity of the accused-applicant came into picture. Statement of complainant as well as sister of the deceased namely Neha are being taken and in which it has been stated that another incident took place on 01.04.2013, wherein Challan under Section 151 Cr.P.C. was made of the accused-applicant and father of the deceased. Although nothing specific has been mentioned in that regarding the type of incident under Section 151 Cr.P.C..