Ravindra Singh, J. - (1.) Heard Shri Ajit Kumar Singh and Shri Kamal Kishor Mishra learned counsel for the applicant and learned A.G.A.
(2.) This application Is filed by the applicant Sheo Pratap Singh alias Chhotu singh with a prayer that he may be released on bail in case crime no. 366 of 2004, under Sections 307 and 353 I.P.C. and Section 7 of the Criminal Law Amendment Act, P.S. Cantt district Gorakhpur.
(3.) From the perusal of the record, it reveals that in the present case F.I.R. was lodged by Sri Chhote Lal Patel, Sub Divisional Engineer on 21.4.2004 at 2.15 p.m. in respect of the incident which had occurred on 21.4.2004 at i.30 p.m. in the office of the first informant. The distance of the police station was only 2-1/2 km, from the alleged place of occurrence. The F.I.R. was lodged only against the applicant.;