ABHISHEK KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the revisionist and the learned AGA for the State and perused the record.

(2.) The revisionist, Abhishek Kumar @ Rinkoo, has preferred this criminal revision under section 52 of the Juvenile Justice (Care and Protection of Children) Act, 2000, hereinafter referred to as the Act, against the order dated 26.6.2009 passed by the Additional Sessions Judge, Court No. 8. Faizabad in Criminal Appeal No. 44 of 2009 whereby the learned Additional Sessions Judge, Faizabad has rejected the revisionist's appeal under section 52 of the Act for bail.

(3.) It appears that the revisionist, Abhishek Kumar @ Rinkoo is a juvenile and has been declared as such by the competent authority. He had applied for hail under section 12 of the Act in the case crime No. 1068 of 2008 under sections 302 and 506 I.P.C, P.S. Kotwali Bikapur. District Faizabad.