MUSLIM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manoj Kumar Singh, the learned counsel for the applicant, Sri Jayant Singh Tomar, the learned AGA-I for the State, Sri Prateek Srivastava, the learned counsel for the informant and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in Case Crime No. 97 of 2023, under Ss. 363, 366, 376D IPC and Sec. 3/4 POCSO Act, Police Station Motigarpur, District Sultanpur.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 13/4/2023 against the applicant and one Wajid, who is maternal uncle of the applicant, stating that the informant's 14 years niece had gone to appear in the examination on 21/3/2023 but she did not come back and no information could be gathered in spite of hectic search. Subsequently it came to light that the informant's niece had been enticed away by the accused persons.