TARKESHWAR PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Samar Singh learned counsel for the applicant, learned AG.A. and Sri Raghvendra Dwivedi learned counsel for the complainant.

(2.) This application is filed by the applicant, Tarkeshwar Prasad with a prayer that he may be released on bail in case Crime No. 107 of 2005, under Sections 307, 286, 504 and 506 and 376 I.P.C. P.S. Karchhana, District Allahabad.

(3.) From the perusal of the record it appears that in the present case the F.I.R. was lodged by one Sri Rajkumar at P.S. Karchhana, District Allahabad on 21.6.2005 at 6.30 a.m. against the applicant and three other co-accused. The distance of the police station was 15 km. from the place of the occurrence.