MANGRU Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.A. Lari, learned counsel for the applicant and the learned A.G.A. and Sri K.D. Tiwari, learned counsel for the complainant.

(2.) This application is filed by the applicant Mangru with the prayer that he may be released on bail in Case Crime No. No. 47 of 2004 Under Sections 307/324 I.P.C. P.S. Kubair Asthan district Kushinagar.

(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Sri Damodar Tiwari, on 21.2.2005 at 8.15 P.M. in respect of the incident which had occurred on 21.2.2005 at 7.30 P.M. The distance of the police station was about half k.m.