SONU (MINOR) Vs. STATE OF U.P.

JUDGEMENT

(1.) This is a Revision, under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(2.) The revisionist has questioned a judgment and order dated 17.06.2019 passed by the Special Judge (POCSO Act)/ Additional Sessions Judge, Court no.7, Bareilly in Juvenile Criminal Appeal No. 91 of 2019, dismissing the said Appeal and affirming an order dated 10.05.2019 passed by the Juvenile Justice Board, Bareilly, declining bail to the revisionist in Case Crime no.53 of 2019, under Section 376 IPC and Section 6 of the POCSO Act, Police Stationi Keyoldiya, District Bareilly.

(3.) Heard Sri Jitendra Kumar, learned Counsel for the revisionist and Sri Indrajeet Singh, learned A.G.A. appearing for the State. Though, the name of Sri Virendra Singh Yadav, Advocate is shown in the cause list as learned Counsel appearing for opposite party no.2, when the case is called on, no one appears on behalf of the complainant-opposite party.