Ravindra Singh, J. - (1.) Heard Sri S.F.A. Naqvi learned counsel for the applicant and the learned A.G.A.
(2.) This application is filed by Shakeel Nai with the prayer that he may be released on bail in case crime No. 43 of 2005 under Sections 307 I.P.C. P.S. Khakhreru district Fatehpur.
(3.) From the perusal of the record it reveals that in the present case an F.I.R. was lodged by Smt. Sarla Devi on 31.5.2005 at 8.10 P.M. in respect of the incident which had occurred on 31/5/2005 at 6.30P.M. The distance of the police station was about 3 km from the alleged place of occurrence.;