RAFIQ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramakar Shukla, learned counsel for the applicant, Ms. Divya Gupta, learned Additional Government Advocate for the State, Sri Vyas Narayan Shukla, learned counsel for the complainant and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 321 of 2025, under Ss. 103(1), 190, 191(2), 191(3), 109(1), 61(2) BNS, Police Station Deeh, District Raebareli.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 12/12/2025 against six persons, including the applicant, stating that while the informant's cousin Murtaza Hussain aged 45 years was going home on his motorcycle along with his daughter Ishrat Jahan from Pure Sardar Majre Rokha, the accused persons stopped him on the way near the place of Gosai Baba and shot in his head under a common intention due to which he died on the spot. As per the FIR version this incident took place at 03:50 p.m.