MANISHA MAKHEEJA Vs. STATE OF U P

JUDGEMENT

(1.) This criminal misc. bail application seeks the release of applicant on bail in case crime No. 151 of 2014, u/s 302, 201, 120-B I.P.C., P.S. Swaroopnagar, District Kanpur Nagar.

(2.) Heard Sri G.S. Chaturvedi, Senior counsel assisted by Sri Ajatshatru Pandey, learned counsel for the applicant as well as Sri Vinay Saran, learned counsel for the complainant and Sri Vimlendu Tripathi, learned A.G.A. Perused the record.

(3.) This matter relates to the murder of one Jyoti Shyam Dasani who is said to have been killed on 27.7.2014 at about 11.30 p.m. inside her car by four assailants who are co-accused in this case and at whose instance or from whose possession the incriminating articles belonging to the deceased and the weapons used in the crime by them are said to have been recovered. Another co-accused Piyush, the husband of the deceased is said to have been the main architect of murder at whose behest the crime in question was allegedly committed. The motive which prompted him to indulge in this egregious crime is said to be his illicit love for the applicant who is an unmarried girl. The prosecution has also arraigned the applicant as an accused and the charge is that she has also conspired to facilitate the crime.