SANI 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 31/12/2024.

(2.) Heard Sri Sanskar Gaur, learned Advocate holding brief for Sri Ravindra Kumar Mishra, learned counsel for the applicant as well as Sri R.M. Yadav, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 478 of 2024, U/S 137(2), 65(1), 64(F) B.N.S. and 5N/6 POCSO Act and Sec. 9 of Child Marriage Act, Police Station Sadar Bazar, District Agra, during the pendency of trial.