Ravindra Singh, J. - (1.) This application is filed by the applicant Sattu with a prayer that he may be released on bail in case crime No. 132 of 2005, under Section 302 I.P.C. and Sections 3(2)(v) of the S.C./S.T.(P.A.) Act, P.S. Chandaus, district Aligarh.
(2.) The prosecution story, in brief, is that in the present case the F.I.R. was lodged by one Lakhpat Singh at P.S. Chandaus on 15.11.2005 at 11.30 p.m. in respect of the incident, which had occurred on 15.11.2005 at about 9.30 p.m. The distance of the police station was about 4 km from the alleged place of occurrence.
(3.) It is alleged that the applicant came to the deceased and asked to go with him to attend the marriage ceremony of his maternal uncle's son. The deceased went on the motorcycle of Pramod, where the liquor was provided to the deceased by the applicant. On 15.11.2005 at about 9.00 p.m. the applicant, Pramod and the deceased came on the same motorcycle up to the Gomad Chauraha, but near that Chauraha Pramod was shifted to a maruti car and the applicant along with the deceased proceeded further on the motorcycle. The motorcycle was driven by the deceased and the applicant was its pillion rider , but in the way the applicant used knife blows on the person of the deceased. Consequently, he fell down from the motorcycle. After causing the injuries by knife the deceased was murdered. The alleged occurrence was witnessed by Pramod.;