VIVEK KUMAR MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant; Shri Lakshman Tripathi, learned counsel for the informant and learned A.G.A.

(2.) The instant bail application has been filed on behalf of the applicant, Vivek Kumar Maurya, with a prayer to release him on bail in Case Crime No. 143 of 2020, under Ss. 363, 366, 376, 323, 504, 506, 354, 354-A IPC and 3/4 POCSO Act Police Station Sarnath, District- Varanasi, during pendency of trial.

(3.) There are allegations of abduction of minor girl with intent to marry, commission of offfence of rape, beating, threatening, outraging her modesty, sexual harassment and penetrative sexual assault against the applicant.