DHARMENDRA SINGH Vs. STATE OF U P
LAWS(ALL)-2019-3-96
HIGH COURT OF ALLAHABAD
Decided on March 15,2019

DHARMENDRA SINGH Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

Manju Rani Chauhan, J. - (1.) Heard Mr. Dileep Kumar, learned counsel assisted by Mr. Rajrshi Gupta, learned counsel for the applicant, Mr. Anjani Kumar Raghuvanshi, learned counsel for the informant and Mohd. Shoaib Khan, learned A.G.A. for the State.
(2.) Perused the material on record.
(3.) The present bail application has been filed by the applicant-Dharmendra Singh with a prayer to enlarge him on bail in Case Crime No. 1175 of 2018, under Sections 276 (2) (F), 376 (AB), 377 I.P.C. and Sections 5/6 POCSO Act, Police Station- Muradnagar, District Ghaziabad, during the pendency of the trial.;


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