MANISH AHIRWAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Imran Khan, learned AGA for the State apprised the Court that notice has been served upon the informant on 14/1/2025. Despite service of notice, none present on behalf of the informant.

(2.) Heard Sri Dhirendra Bahadur Singh, learned counsel for the applicant and Sri Imran Khan, learned AGA for the State.

(3.) The instant bail application has been filed seeking release of the applicant on bail in Case Crime No. 472 of 2024, under Ss. 376(2)(N) IPC and Sec. 5/6 POCSO Act, Police Station Mauranipur, District Jhansi during pendency of the trial.