VASU DEVAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned A.G.A. has informed that the notice to the informant has been served on 2/8/2024.

(2.) Heard Sri Pradeep Kumar Shukla, learned counsel for the applicant, Sri V.K.S. Parmar, learned A.G.A. for the State and perused the record.

(3.) Applicant seeks bail in Case Crime No.51 of 2024, under Ss. 363/376(D)/504/506 I.P.C., 5Chha/6 of POCSO Act and 3(1)Da, 3(1)Dha, 3(2)5 of SC/ST Act, Police Station Bilsanda, District Pilibhit, during the pendency of trial.