SAMEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A for the State.

(2.) Learned A.G.A informs that notice has been served on informant but no one has turned up to oppose this bail application.

(3.) There is allegation against the applicant of committing the offence of rape, penetrative sexual assault and conspiracy. The implication under Sec. 16/17 of POCSO Act have also been made.