SANJU Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed by applicant Sanju with a prayer that he may be released on bail in case crime No. 118 of 2006, under sections 302, 120-B I.P.C., P.S. Khandauli, district Agra.

(2.) The prosecution story in brief is that F.I.R. of this case has been lodged by Rahmat Ali on 18.4.2006 at 10.25 A.M. in respect of the incident which had occurred on 17.4.2006 at 12 .00 O'clock in the night of 17/18.4.2006. The applicant and four other co-accused are named in F.I.R. It is alleged that the deceased Pappu alias Sirajuddin the son of the first informant has been murdered by the applicant and four other co-accused persons by way of strangulation in the night of 17/18.4.2006. The alleged incident was witnessed by Inshaf Ali and Nisaar. According to the post mortem examination report, the cause of death was strangulation.

(3.) Heard Sri V. Singh and Sri D. Tiwari, learned counsel for the applicant, and learned A.G.A.