RAHUL CHATURVEDI, J. - (1.) Counter affidavit filed by learned AGA today which is taken on record.
(2.) After receipt of the counter affidavit learned counsel for the applicant submits that he does not want to file any rejoinder affidavit to the counter affidavit. Office report shows that notices were issued to the newly impleaded respondent no.2 Kamlesh Tiwari on 03.07.2019 but till date he has not filed any counter affidavit, the Court has no option left but to proceed with the case on merits.
(3.) Heard learned counsel for the applicant, learned AGA for the State and perused the material on record. By means of this application, the applicant who is involved in case crime no. 38 of 2019, under Sections 363 , 366 , 376 IPC, and Section 3/4 POCSO Act, P.S. Baburi, District Chandauli is seeking enlargement on bail during the trial.;