JASMAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Despite being service of notice upon the informant, no one has put in appearance on behalf of informant.

(2.) Heard Mr. Bhagwan Das, learned counsel for the applicant, Mr. Virendra Kumar Maurya, learned Additional Government Advocate assisted by Mr. Prashant Kumar Singh, learned brief-holder, representing the State and perused the record of the case.

(3.) By means of this application, applicant-Jasman Singh alias Pappu Yadav, who is involved in Case Crime No. 30 of 2019, under sections 323, 376(2)(1), 452 and 506 IPC, and section 3/4 of Protection of Children From Sexual Offences Act, police station Jakhaura, district Lalitpur, seeks enlargement on bail during the pendency of trial.