ANGAD CHAUHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mrs. Meera, learned counsel for the applicant, learned counsel for the informant and learned A.G.A for the State of U.P. as well as perused the record.

(2.) The present bail application has been filed on behalf of the applicant in Case Crime No.226 of 2024, under Ss. 363, 366, 376 I.P.C. and Sec. 4(2) POCSO Act, Police Station- Jiyanpur, District- Azamgarh with the prayer to enlarge him on bail.

(3.) As per prosecution story, minor daughter of the informant, aged about 16 years, has been enticed away by the applicant.