JANU 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 4/1/2025.

(2.) Heard learned counsel for the applicant as well as Sri A.K. Shukla, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 0386 of 2024, U/S 363, 366, 376 IPC and 5M/6 and 3/4 POCSO Act, Police Station Tundla, District Firozabad, during the pendency of trial.