DUSHYANT Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the revisionist Sri I.K. Chaturvedi and Smt. Kamla Mishra, learned Counsel for the complainant and learned A.G.A.

(2.) This revision has been filed against the judgment and orders passed by the Juvenile Justice Board, Meerut (hereinafter referred to as 'Board') and the learned Sessions Judge as the Board had rejected the bail application of the revisionists and the appeal filed against it was dismissed by the Addl. Sessions Judge V. where the appeal was transferred for disposal by the learned Sessions Judge.

(3.) The date of impugned order passed by Juvenile Justice Board, Meerut is 1.9.2010 and it was passed in Case Crime No. 559 of 2009 under Section 376/323 I.P.C., P.S. Sardhana, District Meerut. The judgment and order of the learned Addl. Sessions Judge, Court No. 5, Meerut was passed on 23.10.210 in Criminal Appeal No. 311 of 2010 and Criminal Appeal No. 312 of 2010.