RAMU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Surya Narayan Singh, learned counsel for the applicant, learned Additional Government Advocate for the State of U.P. as well as Sri Ajeet Kumar Singh, learned counsel for private respondent through video conferencing in view of COVID-19 pandemic.

(2.) The present bail application has been filed on behalf of the applicant seeking bail in pursuance to the Case Crime No. 20/2021, U/s ? 354 & 9/10 POCSO Act, P.S. Thangaon, District ? Sitapur.

(3.) It has been submitted that the F.I.R. was lodged by the mother of the prosecutrix stating that she had gone to her sister?s house where her minor daughter (prosecutirx) had gone to get certain medicines and it is alleged that the accused who was working in the nearby hospital had sexually assaulted the prosecutirx.