Ravindra Singh, J. - (1.) This application is filed by the applicant Sunil alias Suman Pasi with a prayer that he may be released on bail in case crime No. 235 of 2003 under Sections 304, 324 I.P.C. P.S. Husainpur district Fatehpur,
(2.) The prosecution story in brief is that in the present case an F.I.R. has been lodged by Sri Prakash Pasi on 6.12.2003 at about 7.20 a.m. in respect of the incident which had occurred on 5.12.2003 at about 11.00 p.m. It is alleged that the applicant has committed murder of his wife Smt. Raji alias Rajia and caused injury on the person of Rinku. It is alleged that the first husband of the deceased was died thereafter she remarried with the applicant she was living in the company of the applicant for the last two years by constructing a hut near the field of one Sarvesh. The applicant was a gambler. On 5.12.2003 at about 10.00 p.m. at the time the deceased and her children were present there, there had been some quarrel between the applicant and the deceased. Thereafter the applicant caused injuries on her person by using brick and stone blows. Her son Rinku came of his rescue, injury was caused on his person by the co-accused Indrajeet by using sickle blows. The mother of the first informant went to the house of the deceased where she found that the deceased was laying in dead condition and Rinku was lying in injured condition. He was taken to the Primary Health Center Husainganj where he was admitted.
(3.) Hear Sri Raj nath Bhakta learned Counsel for the applicant and the learned A.G.A.;