MOHAMMAD VAISH @ VAYAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit dated 19.02.2020 filed on behalf of revisionist is taken on record.

(2.) Heard learned counsel for the revisionist and learned Additional Government Advocate representing the State of U.P. and perused the record of the case. None appears on behalf of the opposite party no.2 despite of service of notice.

(3.) The present criminal revision under Section 102 of Juvenile Justice (care and protection of children) Act, 2015 has been preferred against the judgment and order dated 23.10.2019 passed by Additional Session Judge, court No. 1, Azamgarh, in Criminal Appeal No. 39 of 2019 (Mohammad Vaish alias Vayas vs. State of U.P. and others ), and against order dated 03.07.2019 passed by Juvenile Justice Board, Azamgarh in Case No. 48 of 2019, arising out of Case Crime No. 196 of 2018, under sections 366 , 120-B , 506 , 376-D IPC and section 5(Cha) / 6 of Protection of Children from Sexual Offences Act, Police Station Ahraula, District Azamgarh, whereby the learned Juvenile Justice Board, Azamgarh as well as learned appellate court refused the prayer of bail of accused-revisionist.