SURAJ KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Despite service, no one appears on behalf of opposite party no.2.

(2.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.

(3.) The present bail application has been filed by the applicant with a prayer to enlarge him on bail in Case Crime No.200 of 2019, under Sections 363, 366, 376, 506 I.P.C. and 3 (2) 5 SC/ST Act and 3/4 POCSO Act 2012, Police Station Adalhat, District Mirzapur.