MOHAMMAD NAJMUDDIN (MINOR) Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri N.I. Jafri, learned Senior Advocate assisted by Sri Sadaful Islam Jafri, learned counsel for revisionist and learned AGA for the State virtually.

(2.) Notice has been served to the informant and despite services, none appeared on his behalf nor any counter affidavit has been filed.

(3.) This criminal revision has been preferred against the impugned judgment and order dated 21.09.2020, passed by Additional Special Judge (POCSO) Court No. 1, Allahabad, in Criminal Misc. Bail Application No. 1571 of 2020, arising out of Case Crime No. 1087 of 2019, under Sections 363, 366, 376D, 120B IPC and Section 5/6 POCSO Act, Police Station Soraon, District Prayagraj, whereby the bail application of the juvenile Mohammad Najmuddin has been rejected.