PRADEEP KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision is preferred against the judgment and order dated 06.08.2021 passed by the Juvenile Justice Board, Rudrapur, District U.S. Nagar, in Case Crime/FIR No.158/2021 (Bail application No.59 of 2021), as well as the judgment and order dated 06.09.2021 passed by the Addl. Sessions Judge/Special Judge (POCSO)/F.T.C., U.S. Nagar in Criminal Appeal No.171/2021, "Pradeep Kumar vs. State'.

(2.) Heard learned counsel for the parties.

(3.) Learned Counsel for the revisionist as well as learned Counsel for the State admitted that the revisionist is a juvenile who is involved in connection with Case Crime /FIR No.158/2021 under Sections 377 IPC, registered at P.S. Dineshpur , Distt. U.S. Nagar.