AJAY PAL Vs. STATE OF UP

JUDGEMENT

(1.) Heard Mr. Jitendra Kumar Shishodia, the learned counsel for applicant, the learned A.G.A. for State and Mr. Yogendra Kumar, the learned counsel representing first informant.

(2.) Perused the record.

(3.) This repeat application for bail has been filed by applicant-Ajay Pal seeking his enlargement on bail in Case Crime No. 726 of 2020 under Ss. 363. 366, 376 I.P.C. and Ss. 3/4 POCSO Act. Police Station-Sirsaganj, District-Firozabad, during the pendency of trial i.e. P.S.T. No.1589 of 2020 (State Vs. Ajay Pal) under Ss. 363. 366, 376 I.P.C. and Ss. 3/4 POCSO Act. Police Station-Sirsaganj, District-Firozabad now pending in the Court of Special Judge (POCSO Act)/ Additional Sessions Judge, Firozabad.