KANHAIYA Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised. As informed by learned State Law Officer, notice has been served to the informant on 18/12/2024.

(2.) Heard Sri Arvind Kumar Tiwari, learned counsel for the applicant as well as Sri R.P. Patel, learned State Law Officer and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 137 of 2024, U/S 137(2), 64 B.N.S., 2023 and 3/4 POCSO Act, Police Station Sikandarpur Vaish, District Kasganj, during the pendency of trial.