Ravindra Singh, J. - (1.) Heard Sri V.K. Tripathi, learned counsel for the applicant, Sri Rajiv Kumar Srivastava, learned counsel for the complainant and the learned A.G.A.
(2.) The applicant has applied for bail in Case Crime No. 333 of 2004 under Sections 376 and 506 I.P.C. P.S. Baldeo District Mathura.
(3.) From the perusal of the record, it appears that in the present case, the F.I.R. was lodged by Rajvir Singh at P.S. Baldeo on 3.12.2004 at 6.20 P.M. in respect of the incident which had occurred on 3.12.2004 at about 3.00 P.M. The distance of the police station was about 10 Kms. from the alleged place t)f occurrence. The applicant is named in the F.I.R.;