SOMDUTT SHARMA 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 26/2/2025.

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

(3.) Applicant seeks bail in Case Crime No. 718 of 2024, U/S 137(2), 87, 65(1) B.N.S., 3/4(2) POCSO Act and 3(2)(v) S.C./S.T. Act, Police Station Dibiyapur, District Auraiya, during the pendency of trial.