PUTTAN Vs. STATE OF U.P.

JUDGEMENT

(1.) As informed by learned AGA, notice to the informant has been served on 11/7/2024 but none is present on behalf of the informant.

(2.) Heard Sri Santosh Kumar Shukla, learned counsel for the applicant and Sri Rajendra Prasad Singh, learned A.G.A. for the State and perused the material available on record.

(3.) Applicant seeks bail in Case Crime No. 513 of 2023, under Ss. 363, 366, 376 of I.P.C. and Ss. 3/4 of POCSO Act, Police Station - Narkhi, District - Firozabad, during the pendency of trial.