DINESH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Rejoinder affidavit filed by learned counsel for the applicant today, is taken on record.

(2.) Heard learned counsel for the applicant-accused, learned counsel for the first informant and learned A.G.A. for the State and perused the record.

(3.) The present bail application has been filed by the applicant-accused involved in Case Crime No.71 of 2022, under Ss. 376, 452, 506 IPC and Sec. 3/4 POCSO Act, P.S. Revatipur, District Ghazipur with the prayer to enlarge him on bail.