NADEEM Vs. STATE OF U P

JUDGEMENT

(1.) Heard V.P. Srivastava learned counsel for the applicant, learned A.G.A and Sri V.M. Zaidi and Sri S.M.N. Abbas Abedi learned counsel for the complainant.

(2.) This application is filed by the applicant with a prayer that the applicant may be released on bail in case Crime No. 53 of 2005, under Sections 363, 366, 376, 504 and 506, I.P.C. P.S. Bhojpur, District Ghaziabad.

(3.) From the perusal of the record it appears that in the present case the F.I.R. was lodged by one Shafeeq, the father of the prosecutrix at P.S. Bhojpur district Ghaziabad on 21.5.2005 at 9.30 p.m. against the applicant and three other co-accused persons in respect of incident which had occurred on 15.5.2005 at 6.00 a.m. The distance of the police station was 12 km from the alleged place of occurrence.