SUKKHI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Manish Tiwari learned counsel for the applicant and learned A.G.A.

(2.) This application is filed by the applicant with a prayer that the applicant may be released on bail in case Crime No. 34 of 2005, under Sections 363, 366 and 120-B, I.P.C. P.S. Khanpur, District Bulandshahar.'

(3.) From the perusal of the record it appears that in the present case the F.I.R. was lodged by one Ajay Pal Singh at P.S. Khanpur on 12.4.2005 at 10.00 a.m. against the applicant, co-accused Sudhir and Ram Pal. The distance of the police station was 10 km from the alleged place of occurrence.