KASIM Vs. STATE OF U.P.

JUDGEMENT

(1.) List has been revised. Supplementary affidavit filed by learned counsel for the applicant is taken on record.

(2.) Heard Sri Sayyd Faiz Hasnain, learned Advocate holding brief for Sri Mohd. Hasham, learned counsel for the applicant and Sri Javed Habib, learned counsel for the informant as well as Sri Jai Kishan Chaurasia, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 107 of 2024, U/S 354Ka, 342, 323, 376, 506 IPC and 3/4 POCSO Act, Police Station Sambhal, District Sambhal, during the pendency of trial.