DEEPAK DUBEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Sri Aditya Kumar Bajpai, Advocate, has put in appearance by way of filing Vakalatnama on behalf of the opposite party no. 2 and the same is taken on record.

(2.) Heard learned counsel for the applicant, Sri Aditya Kumar Bajpai, learned counsel for the opposite party no. 2, learned A.G.A. for the State and perused the record.

(3.) The instant bail application has been filed on behalf of the applicant with the prayer to release him on bail during the trial in Case Crime No. 292 of 2024, under Sec. 137(2), 87, 64(2) of the B.N.S. and Sec. 5 (l)/6 of the POCSO Act, Police Station-Raniganj, District-Pratapgarh.