SANJEET KUMAR YADAV Vs. STATE OF U.P

JUDGEMENT

(1.) Notice was issued to the private respondent but no response has been filed.

(2.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

(3.) This criminal revision under Section 102 of Juvenile Justice (Care and Protection) Act , 2015 has been filed against the impugned order dated 07.05.2019, passed by the Juvenile Justice Board, Lucknow by which the bail plea has been rejected. A further prayer has been made for setting aside the order dated 26.06.2019, passed by learned Additional District and Sessions Judge-8/Special Judge, POCSO Act, Lucknow in Criminal Appeal No.146 of 2019, relating to Case Crime No.156/2019, under Sections 395, 412, 120B IPC, P.S. Ghazipur, District Lucknow by which the appeal has been rejected.