LAWS(ALL)-2022-10-83

IRFAN AHMAD Vs. STATE OF U. P.

Decided On October 11, 2022
IRFAN AHMAD Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Aftab Alam, learned counsel for the revisionist and learned A.G.A. for the State. None appears on behalf of the respondent no.2 despite service of notice.

(2.) Perused the record.

(3.) This criminal revision has been filed under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 challenging the order dtd. 15/1/2022 passed by Additional Sessions Judge/Special Judge (POCSO Act), Azamgarh in a Criminal Appeal No.80 of 2017 by which the order of the Juvenile Justice Board dtd. 19/1/2017 was set-aside and the matter was remanded by the appellate court for deciding it afresh in a matter arising out of Case Crime No.17 of 2016, under Sec. 376, 504, 506 I.P.C. and Sec. 3/4 POCSO Act and Sec. 3(2)(v) of SC/ST Act, Police Station- Mubarakpur, District- Azamgarh.