DHARMESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for State.

(2.) The applicant-Dharmesh Kumar has sought bail in Case Crime No.112 of 2015, under Sections 376, 302, 201 IPC and Section 3/4 of POCSO Act, relating to Police Station-Nighasan, District Kheri.

(3.) It is contended by learned counsel for the applicant that similarly situated co-accused namely, Manoj has been granted bail by another Bench of this Court on 5.8.2016 in Bail No.2806 of 2016, photo copy of the order has been produced before this Court which is taken on record.