JUVENILE DELINQUENT Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal has been preferred assailing the order dtd. 20/5/2025 passed by the High Court of Judicature at Allahabad (hereinafter, 'High Court') in Criminal Revision No. 1491/2024 whereby the Revision against rejection of Appellant's bail application was dismissed.

(3.) The High Court, in the order impugned, has observed as thus -