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Judgment
Vivek Chaudhary, J
Heard learned counsel for the parties and the learned A.G.A.
This petition is filed by the petitioner for quashing the impugned chargesheet no. 01 of 2018, dated 11-11-2018, bearing crime no. 136/2018, under section 354 I.P.C. & 7/8of the POCSO Act, Police Station-Munsiganj, District-Amethi as well as cognizance order dated 20-12-2018 passed by the learned Juvenile Justice Board, Sultanpur arises out of crime no. 136/2018, under section 354 I.P.C. & Section 7/8 of POCSO Act, Police Station-Munsiganj, District-Amethi as well as the further proceedings of crime no. 136/2018, under section 354 I.P.C. and Section 3/8 of POCSO Act, Police Station-Munsiganj, District-Amethi, pending in the court of learned Juvenile Justice Board, Sultanpur.
After arguing at some length, learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case bail application of petitioner is considered expeditiously in accordance with law.
In view thereof, it is provided that if the petitioner surrenders before the Court below within three weeks from today and applies for bail, the Court below will consider the same, in accordance with law in view of the observations made in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in [2009 (3) ADJ 322 (SC)].
For a period of three weeks, no coercive steps shall be taken against the petitioner.
With the aforesaid, the petition is disposed of.