RAKESH PATEL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Vindhyachal Singh and Prem Chandra Patel, 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 2.1.2020, 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 29.11.2019 passed by Additional Session Judge/Speical Judge POCSO Act, Jaunpur in Criminal Appeal No. 89 of 2019 (Rakesh Patel Vs. State of U.P. and another), and against order dated 6.11.2019 passed by Juvenile Justice Board, Jaunpur in bail application No. 111 of 2019 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.