SANSAR GUPTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present application is filed seeking pre-arrest bail in FIR No. 337/2025 dtd. 31/7/2025, registered at Police Station Ambedkar Nagar, for the offences under Sec. 64(1) of the Bharatiya Nyaya Sanhita, 2023 ('BNS') and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act').