- (1.) Heard Sri Dr. Arun Srivastava, learned counsel for applicant- Lala @ Narendra Kumar and Sunil Kumar, learned A.G.A. for the State and perused the record.
(2.) Applicant seeks bail in Case Crime no. 1891 of 2013, under Sections 302 & 394 IPC, P.S. Izzat Nagar, District Bareilly.
(3.) The informant alleged in the FIR dated 3.12.2013 that while his brother was away, he received a mobile call from him on 3.12.2013 that despite repeated calls made by him at his wife's number, i.e, Sudha, she was not responding and that the informant may visit his residence and make his wife talk to him; the informant proceeded to the house of his brother to find the door locked from outside, but he managed to get the ingress from the terrace of the neighbours to find that his bhabhi Sudha lay dead with serious head injuries and his nephew Basu Chandra also lay critical injured. The two were taken to the hospital and valuables and cash were reported to be missing. During investigation, statement of injured Basu Chandra was recorded on 31.1.2014, who stated that it were the applicants, who assaulted his mother and him with iron angle rods and that the co-applicant Lala was wearing red rubber gloves.;