MONU Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. As informed by learned A.G.A., notice has been served to the informant on 21/12/2024.

(2.) Heard Ms. Sujata Choudhary, learned counsel for the applicant as well as Sri S.D. Maurya, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 512 of 2024, U/S 65(2), 351(2) B.N.S. read with Sec. 5M/6 of POCSO Act, Police Station Kankerkhera, District Meerut, during the pendency of trial.