SHANTNU RAI Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in F.I.R No.391/2018, under Sections 323/341/34 IPC and 8 of POCSO Act, P.S. Dabri.

(2.) Petitioner was granted interim protection by order dated 26.09.2018 subject to joining investigation. Learned APP submits that investigation is complete, charge sheet has already been filed.

(3.) Learned counsel for the petitioner submits that petitioner shall approach the Trial Court for consideration of his regular bail.