Ravindra Singh, J. - (1.) Heard Sri Vivek Shandilya, learned counsel for the applicant and the learned A.G.A.
(2.) This application is filed by Jagdish with the prayer that he may be released on bail in case crime No. 380 of 2005 under Sections 364-A I.P.C. P.S. Mauranipur district Jhansi.
(3.) From the perusal of the record it reveals that in the present case the F.I.R. was lodged by Mohammad Taj Uddin on 10.4.2005 on 6.35 A.M. in respect of the incident which had occurred on 10.4.2005 at 4.40. A.M.;