Ravindra Singh, J. - (1.) This application has been filed by the applicant Bachchan alias Ramesh Singh with a prayer that he may be released on bail in case crime No. 17 of 2005 under Sections 302, 201 I.P.C. P.S. Karma district Sonbhadra.
(2.) The prosecution story in brief is that that the F.I.R. of this case has been lodged by Kuber Singh at P.S. Karma on 21.2.2005 at 19.30 a.m. in respect of the incident which had occurred on 17.2.2005 at about 12 O' clock in day, the distance of the police station was 14 km, the F.I.R. was lodged against the applicant and three other co-accused persons. It is alleged that the deceased Rajendra Prasad Singh alias Mohan Singh had gone to attend the marriage function on 16.2.2005 by his motor cycle, where the applicant and others persons also met him. From that function the applicant and co-accused Govind Singh came to the house of the applicant, thereafter the deceased did not come back to his house, the first informant came to know that the deceased has been murdered by the applicant and others co-accused persons and after committing the murder the dead body of the deceased has been buried inside the house. But subsequently the dead body has been recovered from the house of the applicant. The applicant is the relative of the deceased. During investigation the I.O. recorded the statements of the witnesses. The dead body was recovered at the pointing out of the applicant when he was on the police remand.
(3.) Heard Sri Surendra Tiwari learned Counsel for the applicant and the learned A.G.A.;