NEM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vinay Prakash Shukla, Advocate, holding brief of the Sri A.P. Tewari, learned counsel for the applicant, Sri. P.P.S. Rathore, learned counsel for the informant and the learned A.G.A, in connection with Complaint Case No. 8973 of 2011 under Sections 302/34 IPC, P.S. Ujhani, District Budaun.

(2.) Considering that applicant an uncle of the deceased is facing a charge of murdering his nephew on account of property dispute, the Court is not impressed with the argument of learned counsel for the applicant that it is the mother/sister of the deceased who have murdered him in respect of which an F.I.R. as Case Crime No. 623 of 2011 under Section 302 I.P.C was registered, as it is highly improbable and unnatural that a real mother would murder her own son, this Court does not find any good ground to enlarge the applicant on bail.

(3.) The bail application stands rejected.