MOHAMMAD SOHELUDDIN 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 19/1/2025.

(2.) Heard Sri Mahesh Kumar Kuntal, learned counsel for the applicant as well as Sri D.K. Singh, learned A.G.A. for the State and perused the material placed on record.

(3.) Applicant seeks bail in Case Crime No. 127 of 2024, U/S 137(2), 87, 64(1) B.N.S. and 3/4(2) POCSO Act, Police Station Lohamandi, District Agra, during the pendency of trial.