MUKESH RAM Vs. STATE OF UP

JUDGEMENT

(1.) As informed by learned AGA, notice to the informant has been served on 13/7/2024 but none is present on behalf of the informant.

(2.) Heard Sri Shashi Bhushan Kunwar, learned counsel for the applicant and Sri R.P. Patel, learned A.G.A. for the State and perused the material available on record.

(3.) Applicant seeks bail in Case Crime No. 58 of 2024, under Ss. 363, 366, 376 of I.P.C. and Ss. 5L/6 of POCSO Act, Police Station - Sikanderpur, District - Ballia, during the pendency of trial.