Vijay Kumar Verma, J. - (1.) APPLICANT 's Counsel has filed rejoinder -affidavit, which is taken on record.
(2.) HEARD further arguments of Sri. B.R. Mishra, advocate, appearing for the applicant, Sri. M.N. Shukla, learned Counsel for the complainant and A.G.A. for the State. The allegations made in the F.I.R. lodged on 9.1.2007 by Shyam Lal at P.S. Shahpur, district Muzaffar Nagar at Case Crime No. 7 of 2007, under Section 302, I.P.C. and Section 3(2)(v), S.C./S.T. Act, in brief, are that the accused Sazid had carried Kuldeep, son of the complainant, on 8.1.2007 at about 7.30 p.m. from his house and his murder was committed in the same night, whose dead body was found lying on 9.1.2007 in the morning in primary school. Information regarding committing the murder of deceased is said to have been given to the complainant by the witnesses Jamilu and Mahboob. The murder is said to have been committed by Rahamat and his brother -in -law (sala) Sajid (applicant -herein).
(3.) ACCORDING to the post -mortem report (Annexure -2), the deceased had died as a result of firearm injuries.;