IKRAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashish Chaudhary learned counsel for the applicant, learned A.G.A. and Sri Mohit Singh learned counsel for the complainant.

(2.) This application is filed by the applicant Ikram with a prayer that he may be released on bail in case crime No. 1054 of 2004, under Section 307 I.P.C., P.S. Bahjoi, district Moradabad.

(3.) From the perusal of the record, it reveals that in the present case F.I.R. was lodged by one Bhoora at P.S. Bahjoi on 20.11.2004 at 1.15 p.m. in respect of the incident which had occurred on 20.11.2004 at 11.30 a.m. at Bahjoi Tiraha, Sambhal road, Moradabad. The distance of the police station was 1 km from the place of the occurrence.