OMKAR Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Satyendra Kumar Yadav, learned counsel for the applicant, Sri Ajay Singh, learned AGA for the State and perused the material on record.

(3.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant Omkar, seeking enlargement on bail during trial in connection with Case Crime No. 190 of 2023, under Ss. 363, 366, 376, 506, 120B I.P.C., Sec. 3/4 and 16/17 Protection of Children from Sexual Offences Act, registered at P.S. Tajganj, District Agra.