RAM BABU Vs. STATE OF U P
LAWS(ALL)-2018-4-353
HIGH COURT OF ALLAHABAD
Decided on April 23,2018

RAM BABU Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Karuna Nand Bajpayee, J. - (1.) This application has been filed seeking the release of the applicant on bail in Case Crime No. 265 of 2014, u/s 376 IPC and Section 4 of Protection of Children from Sexual Offences Act, Police Station- Asothar, District- Fatehpur.
(2.) Heard learned counsel for the applicant and learned A.G.A.
(3.) Perused the record.;


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