RAKESH Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant - accused is charged under Sec. 302 Indian Penal Code. He has come for bail here.

(2.) Heard Sri Jawaid Habib, Advocate for the applicant and Additional Government Advocate for the State.

(3.) The deceased Pan Singh aged 48 years was killed in a guava grove, the crop whereof he had purchased, in the day in village Mausampur Police Station Atrauli, Aligarh. No one was named in the first information report lodged by the brother of the deceased. In the subsequent F.I.R. lodged ten days thereafter, it was suggested that the accused - applicant suspected illicit relations between the deceased and his wife and that is why he was killed. The other two accused in the case besides the applicant - husband are the father of the lady and another paramour.