RAM SAJEEVAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Counter affidavit and rejoinder affidavit filed by the learned AGA and learned counsel for the applicant respectively are taken on record. Heard Sri Atul Kumar Singh Gaur, learned counsel for the applicant, Sri Aditya Vikram Singh, learned counsel for the informant and Sri Sushil Kumar Panday, learned AGA and perused the record. The applicant, Ram Sajeevan @ Babu has moved the present bail application seeking bail in Case Crime No. 0499 of 2021, under Ss. 376,504,506 IPC, Sec. 3/4 POCSO Act, 2012, Police Station Fatehpur, District Barabanki, during trial.

(2.) Learned counsel for the informant does not propose to file any counter affidavit on behalf of the informant despite time being given to him. Today, also when the Court asked him to file the counter affidavit, he submits that inspite of several intimations the informant is not turning up to file counter affidavit, therefore, he submits that he will argue the case in absence of the counter affidavit. As such, this Court proceeds in the matter for final hearing.

(3.) Learned AGA and learned counsel for the applicant have no objection.