VIKAS KUNVAR SRIVASTAV,J. - (1.) The case is called out.
(2.) The present bail-application on behalf of accused applicant, Manish, involved in Case Crime No.297 of 2019, registered under Section 363, 366 and 507 I.P.C. read with 7/8 POCSO Act in P.S. Sareni, District Raibareli is moved by learned counsel Sri Dhirendra Singh, Advocate.
(3.) The copy of the bail-application has already been provided in the office of the learned Government Advocate. Sri Ambrish Verma, learned A.G.A. on behalf of the State is present to protest the bail-application.;