REGENT COMPUTRONICS PVT. LTD.

Juvenile X Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MANMOHAN SINGH V. STATE OF PUNJAB [REFERRED TO]
MANOJ SINGH V. STATE OF RAJASTHAN [REFERRED TO]
LAL CHAND V. STATE OF RAJASTHAN [REFERRED TO]
PRAKASH V. STATE OF RAJASTHAN [REFERRED TO]
NAND KISHORE (IN JC) V. STATE [REFERRED TO]
SHIV KUMAR @ SADHU V. STATE OF U.P [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. GARWARE NYLONS LIMITED [REFERRED TO]
CHEMICAL AND FIBRES OF INDIA LIMITED COLLECTOR OF CENTRAL EXCISE R K AUDIM ASSTT COLLECTOR VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. KAMLA MILLS LIMITED [REFERRED TO]
APPASAHEB VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
VIJAY KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
MAROOF VS. STATE OF U.P. AND ORS. [REFERRED TO]
SHILPA MITTAL VS. STATE OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Vivek Kumar Singh, learned counsel for the revisionist, and Sri Manoj Kumar Dwivedi learned A.G.A for the State. Despite the service of notice, no one has appeared for opposite party no. 2.

(2.) The Present Criminal Revision has been preferred under Sec. 102 of The Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as "JJ Act, 2015") against the judgment dtd. 2/4/2021 passed by Additional Sessions Judge/ Special Judge POCSO Act, Bagpat, in Criminal Appeal No. 13 of 2020, whereby the appellate court has rejected the Criminal appeal and affirmed the order dtd. 24/2/2021 passed by Juvenile Justice Board, Bagpat. The Juvenile Justice Board has rejected the bail application of the revisionist, which has been filed by his natural guardian/father, under Sec. 12 of "JJ Act, 2015", in Misc. Case No. 13 of 2020 arising out of Case Crime No. 117 of 2020 under Sec. 302 of the Indian Penal Code (in short "I.P.C.") Police Station- Baraut, District- Bagpat.

(3.) Being aggrieved by the judgment and order dtd. 2/4/2021 and 24/2/2021 passed by the Appellate Court as well as the Juvenile Justice Board, the revisionist through his father has preferred the instant criminal revision before this Court.

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JUVENILE X Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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