Ravindra Singh, J. - (1.) Heard Sri P.N. Misra, Senior Advocate assisted by Sri Apul Misra and Sri Kamlesh Singh learned counsel for the applicant and learned A.G.A.
(2.) The applicant has filed this application with a prayer that he may be released on bail in case Crime No. 48 of 2005, under Section 364-A I.P.C, P.S. Bewar, District Mainpuri.
(3.) From the perusal of the record it reveals that in the present case the alleged occurrence has taken place on 7.3.2005 at about 11.30 p.m. in the vicinity of village Sinaura. Its F.I.R. was lodged by Sri Suresh Singh Yadav at P.S. Bewar on 8.3.2005at 9.05 a.m. against the applicant and two others co-accused persons.;