RAJESH @ BHURWA Vs. STATE OF U P

JUDGEMENT

(1.) THIS bail application has been preferred by accused -applicant, who is involved in Case Crime No.67/2013, under Sections 363, 366, 506, 376 IPC, Police Station Biswan, District Sitapur.

(2.) HEARD learned counsel for the applicant and learned AGA for the State.

(3.) IT has been submitted by learned counsel for the applicant that the victim is a minor girl and she has not supported the prosecution case.