Manju Rani Chauhan, J. - (1.) Heard Mr. Inder Pal Singh Tomar, learned counsel for the applicant and Mr. Pankaj Srivastava, learned A.G.A. for the State.
(2.) Perused the material on record.
(3.) The present bail application has been filed by the applicant-Jubair with a prayer to enlarge him on bail in Case Crime No. 705 of 2018, under Sections 363, 366, 323, 328, 342 and 376-D I.P.C., Sections 3(2) 5 S.C./S.T. Act, and Sections 3/4 POCSO Act, Police Station Medical, District-Meerut, during the pendency of the trial.;