JUNAID Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard Sri Devendra Saini, learned counsel for the applicant as well as learned A.G.A. appearing for the State and perused the record.

(3.) Applicant has moved the present bail application seeking bail in Case Crime No.411 of 2020, under Sec. 363, 366, 376 IPC and Sec. 3/4 POCSO Act Police Station Gangoh District Saharanpur.