RAVI Vs. STATE OF U.P.

JUDGEMENT

(1.) By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No. 368 of 2020 at Police Station Sasni, District Hathras under Ss. 363, 366, 120-B, 376, 328 IPC and Sec. 3/4 POCSO Act. The applicant is in jail since 20/9/2021.

(2.) The bail application of the applicant was rejected by learned Additional District and Sessions Judge/Special Judge (POCSO Act)-I, Hathras, on 14/6/2022.

(3.) Learned AGA for the State could not satisfactorily dispute the aforesaid submissions.