GANGARAM Vs. STATE OF U. P.

JUDGEMENT

(1.) List has been revised.

(2.) Heard Sri Garun Pal Singh, learned counsel for the applicant and Sri Alok Kumar, holding brief of Sri Dilip Kumar Srivastava, learned counsel for the informant as well as Sri Sunil Kumar, learned A.G.A. for the State and perused the record.

(3.) Applicant seeks bail in Case Crime No. 392 of 2024, under Ss. 137(2), 64, 87, 142 of B.N.S. and Sec. 3/4 of POCSO Act, Police Station Hathras Gate, District Hathras, during the pendency of trial.