SACHIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sunil Kumar, learned counsel for the revisionist as well as Sri Ishwar Chandra Tyagi, learned counsel for the opposite party No.2 and Sri Abhishek Shukla, learned A.G.A.-1 for the State and perused the record.

(2.) This revision is directed against the order dtd. 14/10/2021 passed by the Additional District and Session Judge, Court No.4, Amroha, on an application (paper no. 13-B) dtd. 14/10/2021 moved on behalf of the revisionist in Session Trial No. 200 of 2018 arising out of Case Crime No. 735 of 2017: State of U.P. Vs. Pravav and others, under Sec. 395, 397, 427, 412 I.P.C. Police Station Gajraula, District Amroha by which he was pleased to reject the application dtd. 14/10/2021 of the revisionist-applicant seeking declaration of applicant to be Juvenile conflict with law and to refer his case to the Juvenile Justice Board, Amroha.

(3.) Learned A.G.A. has filed counter affidavit, which is on record. Learned counsel for the opposite party no.2 submits that he will argue the case in absence of counter affidavit and learned counsel for the revisionist submits that there is no need to file rejoinder affidavit, therefore, this court has no option to hear and proceed with the matter.