SANDEEP KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Prabhat Kumar Mishra, Advocate holding brief of Shri Rahul Kumar Shukla, learned counsel for the applicant, Shri Rajesh Kumar Singh, learned AGA-I for the State and Shri Dilip Kumar Pandey, learned counsel for the complainant and perused the record.

(2.) The present bail application has been filed by the applicant Sandeep Kumar with a prayer to enlarge him on bail in Case Crime No.055 of 2022, under Ss. -363, 366, 376(3) I.P.C., and Sec. 5/6 of The Protection of Children from Sexual offences (POCSO) Act, Police Station -Shivratanganj, District Amethi.

(3.) Learned counsel for the applicant has submitted that the First Information Report was lodged by mother of the prosecutrix under Ss. 363, 504 IPC on 6/4/2022. As per version of the First Information Report, she has stated that her daughter was missing. She further stated that she had gone to the house of Kusma, wife of Vinay Rawat and asked whereabout of her daughter but she was scolded by her and her family members.