KHARGESH Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant bail applications are second bail applications moved before this Court for enlarging the applicant namely, Khargesh alias Golu on bail in Special Criminal Case No. 214 of 2021 arising out of Case Crime No. 599 of 2021 under Ss. 323, 363, 376-D, A, 506, 392 I.P.C., Sec. 5 (G)/6 of POCSO Act and Sec. 3 (2) (5) A of SC/ST Act and to release the accused-applicant namely, Karan on bail in Case Crime No. 599 of 2021 under Ss. 323, 363, 376-D, A, 506, 392 , 411 I.P.C. and Sec. 5 (G)/6 of POCSO Act and Sec. 3 (2) (5) A of SC/ST Act Police Station Khora, District Ghaziabad.

(2.) Vide order dtd. 4/4/2025, this Court had issued notice to the first informant of the case crime in the both the bail applications.

(3.) Office report dtd. 1/5/2025 shows that notice issued to the first informant has been served personally. Pursuant to which name of Sri Susheel Kumar, learned counsel has been shown in the cause list, who did not appear before this Court even in the revised call.