NIKHIL SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar Jha, the learned counsel for the applicant, Sri Jayant Singh Tomar, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in an FIR bearing Case Crime No. 586 of 2021, under Ss. 323, 506 IPC and 11/12 POCSO Act, Police Station Madiaon, District Lucknow.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 2/11/2022 at 23.:16 hours against the applicant and one Golu alias Mukesh Chaurasia, stating that the co-accused had enticed away the informant's niece aged about 14 years between 07:00 and 08:00 on the aforesaid date, to an unknown place on IIM Road. The applicant was present there since before and both the accused persons tried to rape the informant's niece and threatened to spread her video virally. The victim told about the incident after coming back home.