DHERMENDRA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) These two bail applications for releasing the accused persons on bail are moved before this Court under Section 439 of the Cr.P.C..

(2.) The accused-applicants, Pankaj Kori in Criminal Misc. Application No.6614 (B) of 2020 and Dhermendra Yadav in Criminal Misc. Application No.6572 (B) of 2020 are involved in Case Crime No.08/2020, under Sections 302/328/376D of I.P.C., Sections 5/6 of POCSO Act and Section 3(2)(5) of S.C./S.T. Act, registered at Police Station Fursatganj, District Amethi.

(3.) The accused-applicants, Pankaj Kori and Dharmendra Yadav moved their bail applications before the Special Judge, POCSO Act, Raebareli, respectively bail applications no.1109 of 2020 and 1100 of 2020 which were heard and rejected by a consolidated order dated 19.08.2020.