JAY PRAKASH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard over bail application moved by applicant, Jay Prakash Singh, in Case Crime No. 63 of 2022, under Ss. - 363, 366-A, 504, 506 I.P.C. and 16/17 of POCSO Act, P.S. Dubhar, District- Ballia.

(2.) Notice has been served upon the informant but none appeared on his behalf till date.

(3.) Learned AGA has vehemently opposed the bail application and submitted that the victim was minor at the time of incident and as per her school leaving certificate, her age is around 14 years. However, in FIR her age is mentioned as 17 years by the informant. Although, learned A.G.A. opposed the bail application but could not controvert the factual submissions raised by the learned counsel for the applicant.