ABHISHEK SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Ramesh Kumar Singh Advocate holding brief of Mr. Ram Neta Singh, the learned counsel for applicant, the learned A.G.A. for State and Mr. R. P. Verma Advocate holding brief of Mr. Ram Jatan Yadav, the learned counsel representing first informant/opposite party-4.

(2.) Perused the record.

(3.) Instant application for bail has been filed by applicantAbhishek Singh Thakur seeking his enlargement on bail in Case Crime No. 52 of 2023 under Ss. 363, 366, 376 I.P.C., Ss. 3/4, POCSO Act, and Sec. 3 (2) 5 of SC/ST (Preventon of Atrocities) Act 1989, Police Station- Ganjdundwara, District-Kasganj, during the pendency of trial.