DEEPAK KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court convened through video conferencing.

(2.) Heard learned counsel for the applicant, Shri Vipul Gupta, learned A.G.A. for the State and perused the record.

(3.) The present bail application has been filed by the applicant in F.I.R. No. 19 of 2020, under Ss. 363, 366, 376 IPC and Sec. 5/6 POCSO Act, Police Station Kheeron, District Raebareli with the prayer to enlarge him on bail.