SURAJ PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Kamal Krishna, learned Senior Advocate assisted by Mr. Vivek Kumar Singh, learned counsel for the revisionist, Mr. Daksha Yadav, learned counsel for opposite party No. 2 and learned Additional Government Advocate representing the State of U.P. and perused the record of the case.

(2.) Despite the order of this Court dated 23.1.2020, no counter affidavit has been filed in the matter.

(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 24.12.2019 passed by Additional Session Judge-VIIIth/Speical Judge POCSO Act, Jaunpur in Criminal Appeal No. 104 of 2019 (Suraj Kumar Vs. State of U.P. and another), and against order dated 20.11.2019 passed by Juvenile Justice Board, Jaunpur in Misc. Case 126 of 2019 ( State of U.P. vs. Suraj Kumar ) arising out of Case Crime No. 199 of 2019, under section 147 , 148 , 149 , 504 , 506 , 302 and 120-B IPC, Police Station Barsathi, District Jaunpur, whereby the learned Juvenile Justice Board, Jaunpur as well as learned appellate court refused the prayer of bail of accused-revisionist.