RAMANAND CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Awadhesh Rai, learned counsel for the applicant submitted that no bail application of co-accused is pending in any Court. Sri K.P. Tiwari (B.H.), learned counsel appearing for the State is admitted this fact.

(2.) Heard learned counsel for the applicant, Sri Yogendra Pati Tripathi, learned counsel for the complainant, Sri K.P. Tiwari (B.H.), learned counsel appearing for the State and perused the record.

(3.) According to prosecution case, the F.I.R. was lodged on 18.4.2017 against unknown persons alleging that on 16.4.2017 the dead body of Sitaram Chauhan was found and cause of death was found strangulation. The case was registered under Sections 302, 201 IPC. During investigation, statement of informer (mukhbeer) was recorded on 11.5.2017, the name of accused Arvind was surfaced and on the statement of complainant on 31.7.2017, the name accused Mahendra was surfaced; accused Mahendra was arrested by the police and stated that Ramanand was also indulged in this crime. Charge sheet has been submitted against Arvind, Mahendra and Ramanand.