PRAKASH KUMAR GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) A photocopy of the ossification test report has been placed on record filed in compliance of the order of this Court. It indicates that the age of the victim is about 19 years.

(2.) Heard Sri Raj Kumar Singh, learned counsel for the applicant and Sri Ajeet Kumar Singh, learned counsel for the informant as well as Sri V.K.S. Parmar, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 61 of 2023, U/S 363, 366, 376(3) IPC and 5L/6 Protection of Children From Sexual Offences Act, Police Station Sahatwar, District Ballia, during the pendency of trial.