RAMVILASH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for applicant, learned A.G.A. for State and learned counsel for the State-respondents and perused the material on record.

(2.) Instant application for bail has been filed by applicant-Ramvilash @ Chhottan @ Chhottan Kori supported by an affidavit of the prosecutorix seeking his enlargement on bail in Case Crime No.65 of 2020 under Ss. 363, 366, 504, 506 I.P.C. and Sec. 7/8 POCSO Act, Police Station- Kotwali Dehat, District-Banda, during the pendency of trial.

(3.) Record shows that in respect of an incident, which is alleged to have occurred on 9/3/2020, an F.I.R. dtd. 20/3/2020 was lodged by first informant Premchand (father of prosecutrix) and was registered as Case Crime No.65 of 2020 under 363, 366, 504, 506 I.P.C. and Sec. 7/8 POCSO Act, Police Station- Kotwali Dehat, District-Banda.