MANOJ Vs. STATE OF U P

JUDGEMENT

(1.) THE applicant seeks bail in crime no. 1193 of 2006 under Section 302 I. P. C. of P. S. Nai Mandi, Muzaffar Nagar.

(2.) I have heard arguments of Sri Amit Daga, learned counsel for the applicant, Sri Onkar Singh, learned counsel for the complainant and learned A. G. A. for the State and also perused the record carefully.

(3.) AN F. I. R. was lodged on 22. 08. 2006 at 10. 10 a. m. at P. S. Nai Mandi, Muzaffar Nagar by the complainant Rishi Pal against the applicant Manoj and his brother Vinod. A case under Section 302 I. P. C. at crime no. 1193/06 was registered against them. The allegations made in the F. I. R. , in brief, are that both the accused committed the murder of their father Mehak Singh in the field on 22. 08. 2006 at about 09. 00 a. m. by causing injuries to him by means of firearms.