JUVENILE X Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Arvind Kumar Mishra, learned counsel for the revisionist, Sri Ashok Kumar Rai, learned counsel for the respondent no. 2 and Sri O.P. Mishra, learned AGA for the State.

(2.) This Criminal Revision has been filed on behalf of the revisionist through his mother challenging the impugned orders dtd. 10/1/2022 passed by learned Additional Session Judge/Special Judge (POCSO Act), Court No. 1, Gorakhpur in Criminal Appeal No. 62 of 2021 as well as impugned order dtd. 4/3/2021 passed by Juvenile Justice Board, Gorakhpur in Case Crime No. 147 of 2019, under Ss. 363, 366, 376, 342, 506 IPC, Sec. 3/4 of POCSO Act and Sec. 3(2)5 of SC/ST Act, Police Station-Barahalganj, District Gorakhpur by which a preliminary assessment inquiry was ordered to be conducted and that order was affirmed by the appellate court.

(3.) The relevant facts giving rise to this revision are as below: