RAM KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed in Court today, is taken on record.

(2.) Heard Sri V.P. Srivastava, learned Senior Advocate, assisted by Sri Anshul Tiwari, learned counsel for the applicant, learned counsel for the informant, learned A.G.A. for the State and perused the entire record.

(3.) The present second bail application has been filed on behalf of the applicant in Case Crime No. 604 of 2020, under Sec. 376(3) I.P.C. and Sec. 5M/6 of POCSO Act and Sec. 3(2) (5) of SC/ST Act, police station Jahangirabad, District Bulandshahar with the prayer to enlarge the applicant on bail. The first bail application of applicant was rejected by this Court on merits vide order dtd. 14/12/2021.