ANUJ ARYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar, learned Senior Advocate, assisted by Sri Raghvendra Pandey, learned counsel for the applicant, Sri Aniruddh Kumar Singh, learned AGA-I for the State and Sri Shiv Kumar Yadav, learned counsel for the informant/ complainant.

(2.) As per learned Senior Advocate, the present applicant is in jail since 6/3/2022 in Case Crime No.107 of 2022, under Ss. 363, 366, 376 IPC and Sec. 5L/6 of POCSO Act, Police Station- Ashiana, District-Lucknow.

(3.) Learned counsel for the applicant has submitted that the present applicant has been falsely implicated in the case as he has not committed any offence as alleged. Attention has been drawn towards the impugned FIR, which was lodged on 5/3/2022 for the alleged incident dtd. 12/12/2021 and the aforesaid inordinate delay has not been explained.