Ravindra Singh, J. - (1.) This application has been filed by the applicant Abhishek @ Dimple Tiwari with a prayer that he may be released on bail in Case Crime No. 81 of 2007 under sections 364, 302, 201 and 120-B, I.P.C, P.S. Barhaj, District Deoria.
(2.) The facts in brief of this case are that the F.I.R. of this case has been lodged by Sri Sanker Tiwari on 8.3.2007 at 8.30 p.m. in respect of the incident which had occurred on 8.3.2007 at about 4.00 p.m. The applicant and co-accused Smt. Narbada and Bhrigurasan Tiwari are named in the F.I.R. as accused.
(3.) It is alleged that the deceased Golu was kidnapped by the applicant and other co-accused Dimple on 8.3.2007 at about 4.00 p.m. The applicant's mother and the mother of the deceased Golu are real sisters. The deceased has been kidnapped and thereafter murdered only because the applicant and his family members were having the impression that the first informant shall give his property to Smt. Santosh. The age of the deceased Golu was about 12 years. The first informant is maternal grant father of the applicant. During investigation the applicant was arrested by the police and at his pointing out the dead body of the deceased was recovered. According to the post-mortem examination report the deceased had sustained four ante-mortem injuries. The cause of death was due to strangulation and fire arm injuries. The applicant applied for bail before learned Sessions Judge, Deoria who rejected the same on 7.8.2007. Being aggrieved from the order dated 7.8.2007 the present bail application has been moved by the applicant.;