RAHUL CHATURVEDI,J. - (1.) Heard learned counsel for the applicant, learned AGA at length and perused the record. By means of this application, the applicant, Arvind S/O Sri Sugriv Singh seeking bail in case crime no. 1114 of 2016, under Section 302 IPC, P.S. Kotra, District- Jalaun is seeking enlargement on bail during the trial.
(2.) It is contended by the learned counsel for the applicant that on 06.04.2016 an FIR was registered by one Satrughan Singh against Anil Singh @ Ashok Singh which was registered as case crime no. 60 of 2016 under section 302 IPC, P.S. Kotra, District Jalaun. The allegation has culled out from the FIR that the deceased Smt. Soni (31) was informant's niece (Bhanji) got married with sole accused Anil Singh about 13 years back. The couple blessed with a girl Chhavi (8) and a son Prince (6). On 05.04.2016 around 11 P.M. Anil Singh telephonically informed that if Soni's father would not come to his house, then he will killed Soni. The informant along with Virendra arrived at the place, he has seen the dead body of Mrs. Soni having number of injury over her person.
(3.) Soon after, the inquest report was prepared and the body was sent for autopsy. On 07.04.2016 doctor has prepared Smt. Soni's postmortem report which contains as many as 14 ante-mortem injuries over her person. It is undisputed that Soni was married wife of sole accused Anil Singh and she was brutally murdered at the dwelling unit of accused Anil Singh with her two kids. During investigation the police has recovered a weapon baton on the pointing out of the accused Anil Singh from inside the house containing blood stained over it. It is further contended that by the counsel for the applicant that the applicant was arrested and has not been bailed out and facing trial for the murder of Smt. Soni as S.T. No. 92 of 2016 before Sessions Trial Judge, Jalaun at Orai and the trial is its advance stage. ;