Ravindra Singh, J. - (1.) Heard Sri R.P.S. Chauhan and Sri K.D Tiwari, learned counsel for the applicant and the learned A.G.A.
(2.) This application is filed by the applicant Anees with the prayer that he may be released on bail in Case Crime No. 418 of 2004 under Section 364 I.P.C. P.S. Pakbada district Muradabad.
(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Smt. Qamar Jahan on 17.7.2004 at 00.30 A.M. in respect of the incident which had occurred on 13.7.2004 at about 12 O'clock in day. The F.I.R. was lodged against the applicant and co-accused Kallu alias Usman.;