Ravindra Singh, J. - (1.) Heard Sri I.M. Khan, learned counsel for the applicant and the learned A.G.A.
(2.) This application has been filed with the prayer that the applicant Govind Ram be released on bail in case crime No. 71 of 2005 under Section 376/506 I.P.C. P.S. Tanda district Rampur.
(3.) From the perusal of the record it reveals that in the present case F.I.R. was lodged by Tota Ram on 30.10.2005 at 8.30 P.M. in respect of the incident which had occurred on 25.1.2005 at about 9.30 A.M. The distance of the police station was 16 km from the alleged place of occurrence.;