RAJVEER Vs. STATE OF U P

JUDGEMENT

(1.) The present appeal has been preferred against the order dated 13.7.2017 passed by learned Additional Sessions Judge, Court No.4, Mainpuri, in Bail Application No.1011 of 2017 arising out of Case Crime No.122 of 2017, Rajveer Vs. State, under Sections 354, 452 I.P.C., 7/8 of Protection of Children from Sexual Offences and Section 3 (2) V SC/ST Act P.S.-Kurra, District-Mainpuri, whereby the bail application of the appellant has been rejected.

(2.) The record shows that the State had received notice of the appeal on 25.7.2017 through A.G.A. A perusal of the order sheet shows that vide order dated 18.8.2017, this Court had directed to issue notice to O.P. No.2 by FAX and as per office report dated 21.9.2017, based on Chief Judicial Magistrate's report, the notice was personally served on O.P. No.2 on 09.9.2017.

(3.) However, despite expiry of a considerable period, neither the State nor O.P. No.2 has filed any counter affidavit.