HONBLE RAJEEV MISRA,J. - (1.) Heard Mr. Neeraj Srivastava, learned counsel for applicant who is available on audio link and Mr. Indra Pal Singh Rajpoot along with Mr. Prashant Kumar, learned A.G.A. assisted by Mr. P.K Sahi, learned Brief Holder for State. Perused the record.
(2.) The instant application has been moved seeking anticipatory bail in light of the apprehension of the arrest of the applicant in Case Crime No. 0065 of 2021, under Sections 354, 506 IPC and Section 9m/10 of Protection of Children From Sexual Offences Act, 2012, police station Charva, District Kaushambi.
(3.) Admittedly the applicant is a minor. The question of whether a minor can be arrested under the general provisions made in that respect under the Cr.P.C. and the maintainability of a petition under Section 438 Cr.P.C. fell for consideration of this Court in Shahaab Ali (Minor) And Another Vs. State of U.P. [2020 (2) ADJ 130].;