PAPPU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vishnu Murti Tripathi, learned counsel for applicant, Sri Pradeep Kumar, learned counsel for informant and Sri Chandan Agarwal, learned A.G.A.-I for State.

(2.) Applicant has approached this Court by way of filing the present Criminal Misc. Bail Application under Sec. 439 Cr.P.C. in Case Crime No.525 of 2022 under Ss. 363, 366, 376(3) I.P.C. and 3/4 of POCSO Act, Police Station- Kokhraj, District - Kaushambi after rejection of his Bail Application vide order dtd. 5/12/2022 passed by Special Judge(POCSO Act), Kaushambi.

(3.) Informant (Mother of victim) has lodged an F.I.R. that her daughter (D.O.B. 1/1/2009) went to attend nature's call on 21/8/2022, however, when she did not return, a rigorous search was undertaken but she could not be found and, therefore, on 24/8/2022, she lodged the F.I.R against unknown person under Sec. 363 I.P.C.