Ravindra Singh, J. - (1.) Heard Sri Manish Tiwary and Sri R.P. Dubey , learned counsel for the applicant and the learned A.G.A.
(2.) The applicant has applied for bail in Case Crime No. 264 of 2005 under Sections 307 I.P.C. P.S. Bhelupur District Varanasi.
(3.) From the perusal of the record, it appears that in the present case, the F.I.R. was lodged by Sri Ramakant Tripathi, at P.S. Bhelupur on 22.7.2004 at 3.35 A.M. in respect of the incident which had occurred on 22.7.2004 at about 2.00 A.M. The distance of the police station was about 5 Km. from the alleged place of occurrence;