Nirmal Tewari alias Bhoora vs State of U.P.

Barkat Ali Zaidi, J.—Applicant-accused Nirmal Tewari alias Bhoora is charged u/s 302, Indian Penal Code. He has come for bail here.

Heard Sri J. S. Kashyap advocate for the applicant, and Addl. Government Advocate for the State.

He is not named in the first information report and the first information report mentions that some unknown persons caused his death by a fire arm at 1.30 O''clock in the night while he was sleeping outside his house in village Bhagwandin Ka Purwa, P. S. Kakwan. During the course of investigation, the police are said to have found that the deceased was killed by the accused and the reason was that the deceased was in habit of teasing his daughter and that is what led the accused to kill the deceased.

In these circumstances, the accused may be granted bail.

He be released on bail on his furnishing a personal bond of Rs. 25,000 with one surety in the like amount to the satisfaction of Chief Metropolitan Magistrate, Kanpur Nagar.