Ravindra Singh, J. - (1.) Heard Sri Umesh Shankar learned counsel for the applicant and learned A.G.A.
(2.) The applicant Hariom has filed this application with a prayer that he may be released on bail in case Crime No. 328 of 2005, under Sections 498-A, 326, 504 and 506 I.P.C., P.S. Pooranpur, District Pilibhit.
(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Sri Kashi Ram 17.3.2005 at about 2.30 p.m. In respect of incident which had occurred on 17.3.2005 at about 1.00 p.m.;