Ravindra Singh, J. - (1.) Heard Sri Chandra Jeet Singh Yadav learned counsel for the applicant and learned A.G.A.
(2.) This application is filed by the applicant Champat with a prayer that he may be released on bail in case Crime No. 85 of 2005, under Sections 342, 366 and 376 I.P.C. P.S. Musajhag, District Budaun. "
(3.) From the perusal of the record it appears that in the present case the F.I.R. was lodged by one Sri Raja Ram at P.S. Musajhag, District Budaun on 6.4.2005 at 5.00 p.m. against the applicant in respect of the incident which had occurred on 27.2.2005 at about 7.00 p.m. In the vicinity of village Bhair Nagla. The distance of the police station was 4 km. From the place of the occurrence. The F.I.R. was lodged against the applicant and six other persons.;