Ravindra Singh, J. - (1.) This application is filed by the applicant Neetu alias Neetu Ram with a prayer that he may be released on bail in case crime No. 172 of 2005 under Sections 302 /504 I.P.C. P.S. Teetro District Saharanpur.
(2.) The prosecution story, in brief, is that an F.I.R. has been lodged by one Ram Kumar at P.S. Teetro on 18.11.2005 at 11.30 p.m. in respect of the incident which had occurred at about 5.30 p.m. The distance of the police station was about 8 km from the place of occurrence. The F.I.R. was lodged against the applicant and co-accused Nawab It is alleged that the deceased Sanjay Kumar real brother of the first informant had gone to purchase Beeri from the shop of one Arvind. When he reached in front of shop of one Ravindra the applicant and co-accused Nawab met him. The deceased demanded a sum of Rs. 5000/- from them which was taken as a loan. Due to that demand the applicant hurled abuses and. caused injuries by using knife blows indiscriminately. The alleged incident was witnessed by Rameshwar, Amit Kumar and Surendra Kumar. They tried to save the life of the deceased and ran away towards the place of the occurrence, but the applicant and another co-accused ran away from the place of the occurrence. They were seen by the first informant also in a running position. The deceased was taken to the District Hospital, Saharanpur where he was declared dead.
(3.) Heard Sri V.P. Srivastava learned Counsel for the applicant and learned A.G.A. and Sri Mayank Agarwal learned Counsel for the complainant.;