HAKIM SAMRATH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Ajit Kumar Singh Solanki learned counsel for the applicant and learned A.G.A.

(2.) This application is filed by the applicant Hakim with a prayer that he may be released on bail in case crime No. 73 of 2003, under Sections 147, 148, 149, 326, 504, 506 and 341 I.P.C. and Sections 2/3 of the UP. Gangsters and Anti Social Activities (Prevention) Act, P.S. Shergarh district Mathura.

(3.) From the perusal of the record, it reveals that in the present case the F.I.R. was lodged by Shree Prakash at P.S. Shergarh on 13.11.2003 at about 2.30 p.m. in respect of the incident which had occurred on 12.11.2003 at about 3.00 p.m. The F.I.R. was lodged against the applicant and four other co-accused persons.