(1.) Interim bail was granted to the accused by this Court by an order dtd. 11/10/2022 and the terms of the interim bail having come to end, wife of the accused has further approached this Court seeking release of her husband on regular bail.
(2.) R.K. Pur PS case No.2021 RKP 151 under Sec. 302 and 326 IPC was registered against accused Nur Mohammad Khadim alias Nomad for killing his brother on 1/10/2021 on the basis of the FIR lodged by Jahir Hossein Khadim of Khilpara, Udaipur with the officer in charge of R.K. Pur police station on 1/10/2021 in which the first informant alleged that his father Titu Miah Khadim had a dispute with his brothers over the distribution of their ancestral property. On 1/10/2021, all of them including his father were having a mediation session for settlement of their dispute in presence of their neighbours in the house of Sohrab Ali Khadim, uncle of the informant. In the course of discussion, 53 years' old Nur Mohammad Khadim, uncle of the informant became excited and stabbed his brother Titu Miah Khadim, father of the informant with a knife. The injured father of the informant was immediately hospitalized where he succumbed to his injuries. Another uncle of the informant also received stab injury when he tried to rescue the father of the informant. The informant was not present at the time of occurrence. Subsequently, he heard everything from his uncle and lodged the written FIR at the police station.
(3.) Accused Nur Mohammad Khadim was arrested on 25/5/2022 and he was in custody for about 124 days till 11/10/2022 when he was granted bail for an interim period by this Court by order dtd. 11/10/2022.