PARVEZ Vs. STATE OF U.P.

JUDGEMENT

(1.) As per Resolution dated 07.04.2021 of the Committee of this Court for the purpose of taking preventive and remedial measures and for combating the impending threat of Covid-19, this case is being heard by way of virtual mode.

(2.) Heard learned counsel for the applicants and learned A.G.A for State through video conferencing.

(3.) The instant anticipatory bail application has been filed with a prayer to grant anticipatory bail to the applicants,Parvez and Bilal , in Case Crime No. 170 of 2018, under Sections- 363,366,376-Gha,328,344 I.P.C., read with section 3/4 Protection of Children from Sexual Offemces Act, 2012(POCSO) Police Station- Lohta , District- Varanasi .