JUDGEMENT
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(1.) Called on.
(2.) The case is being heard through virtual hearing.
(3.) The present bail application is moved on behalf of the accused-applicant who is involved in Case Crime No. 29 of 2017, under Sections 376D, 354(A)(I), 504, 506, 509 IPC and Sections 5(G)/6 of the POCSO Act, Police Station Gautam Palli, District Lucknow.;
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