- (1.) Heard learned counsel for the parties.
(2.) Petitioner is accused in a case registered under Sections 302/201/34 of the Indian Penal Code.
(3.) It reveals from the First Information Report that on 16.2.2011 at about 8.30 p.m., the deceased told his mother that he is going to the house of Gudiya and he would be coming shortly but he did not return back and on the next day, his dead body was found in a vacant land.;