MOHD YUNUSH Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri A.P. Tiwari, learned Counsel for the revisionist and the learned AGA and perused the record.

(2.) It appears that the revisionist is an accused in Case Crime No. 219 of 2010 (Mohd. Yunush v. State f U.P.) under Sections 363, 366 and 376 IPC, P.S. Gagha, District Gorakhpur and has already been declared as juvenile. He moved an application for bail but the Juvenile Justice Board rejected the bail prayer. The appeal filed by him has also been dismissed by the learned Appellate court vide its judgment and order dated 03.05.2010 in Juvenile Criminal Appeal No. 53 of 2010.

(3.) The respondent No. 1 has filed a counter affidavit.