ANURAG YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) An affidavit of compliance has been filed by the Investigating Officer Bhaiya Lal Yadav who is present in Court today. It is on record.

(2.) Personal presence of Bhaiya Lal Yadav, Sub Inspector of Police posted at Jaithra, District Etah is no longer required.

(3.) This is a bail application on behalf of the applicant Anurag Yadav in connection with Case Crime No. 301 of 2018 under Section 452, 323, 376 IPC and Section 4 Protection of Children from Sexual Offences Act, P.S. Bagwala, District Etah.