RAHUL AGRAHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This application has been entertained without an affidavit on account of the extraordinary contingency created by the Covid-19 pandemic where the travel is restricted. This Court notices the fact that there is a declaration by the applicant that he will file an affidavit. This order is being passed, therefore, subject to a certain condition in this regard.

(2.) This is an application for bail on behalf of the applicant, Rahul Agrahari, in connection with Case Crime No. 24 of 2020, under Section 376 of the Indian Penal Code, 1860 and Section 3/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station - Bara, District - Prayagraj.

(3.) Heard learned Counsel for the applicant and the learned A.G.A. appearing for the State.