IMRAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit has been filed on behalf of the applicant in Court today, which is taken on record.

(2.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(3.) This is an application under Sec. 439 of the Code of Criminal Procedure filed on behalf of the applicant Imran @ Tota for enlarging him on bail in connection with Case Crime No. 04 of 2014, under Ss. 4/17 POCSO Act, registered at Police Station- Barsana, District- Mathura, during the pendency of trial.