JANESHWAR Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

(2.) The instant anticipatory bail application has been filed with a prayer to grant an anticipatory bail to the applicants, Janeshwar and Smt. Shali @ Sushila in Case Crime no. 88 of 2021, under Sec. 363, 504, 506 I.P.C. and sec. 3/4 POCSO Act, P.S. Shikheda, district-Muzaffarnagar.

(3.) Prior notice of this bail application was served in the office of Government Advocate and as per Chapter XVIII, Rule 18 of the Allahabad High Court Rules and as per direction dtd. 20/11/2020 of this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 8072 of 2020, Govind Mishra @ Chhotu Versus State of U.P., hence, this anticipatory bail application is being heard. Grant of further time to the learned A.G.A. as per Sec. 438 (3) Cr.P.C. (U. P. Amendment) is not required.