RAJENDRA PRASAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Matter is taken up in the revised call.

(2.) Heard Shri M.P. Srivastava, learned counsel for the applicant and Shri Chandan Agrawal, learned AGA-I for the State.

(3.) By means of this bail application the applicant has prayed to be enlarged on bail in Case Crime No.516 of 2022 at Police Station-Chaubeypur, District-Varanasi under Ss. 376, 120B I.P.C. and Sec. 16/17 of the POCSO Act. The applicant is in jail since 4/11/2022.