Vikas Kunvar Srivastav,J. - (1.) The case is called out through video conferencing.
(2.) Learned counsel for the bail-applicant Sri Anil Kumar Srivastava, Advocate and learned A.G.A. for the State Sri Prem Prakash, Advocate are connected through video conferencing in virtual hearing of the case.
(3.) The present bail-application is moved on behalf of accused-applicant- Shabbir, who is involved in Case Crime No.209 of 2020, under Sections 363, 366, 376, 506 of I.P.C., Section 3/4 of POCSO Act and Section 3(2)(5) of SC/ST Act, registered at Police Station Motigarpur, District Sultanpur.;