UTKARSH PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out. Learned counsel Sri Ashutosh Kumar, Advocate for the bail-applicant and learned Additional Government Advocate for the State are present through video conferencing in virtual hearing of the case.

(2.) The present bail-application is moved for and on behalf of accused- applicant-Utkarsh Patel @ Utkarsh @ Uttu @ Raj Patel, aged about 18 years, involved in Case Crime No. 64 of 2021 registered under Ss. 376AB, 323, 506 IPC and Ss. 5/6 of the Protection of Children from Sexual Offences Act, 2012 at Police Station Banthra, District Lucknow.

(3.) Counter affidavit and rejoinder affidavit have already been exchanged between the parties of the case. The case is ripe for hearing.