MINOR X Vs. STATE OF U.P.

JUDGEMENT

(1.) It appears that name of the revisionist-juvenile has been disclosed in the memo of revision. This fault from the side of revisionist escaped detection by the Registry. The concerned Officer of the Registry is directed to delete the name of the revisionist-minor from the title of the revision as fed and shown in the data on official website and represent him as "Minor 'X' Through His Natural Guardian Father 'Y".

(2.) Heard Sri Pramod Kumar Srivastava, learned counsel for the revisionist and Sri Avanish Kumar holding brief of Sri Narendra Singh, learned counsel for the respondent no. 2-the informant and Sri O.P. Mishra, learned AGA for the State.

(3.) This criminal revision has been filed with the prayer to set aside the order of the Juvenile Justice Board, Prayagraj dtd. 13/9/2021 and the order of the Additional District and Sessions Judge/Special Judge, POSCO Act, Allahabad passed on 30/10/2021 in Criminal Appeal No. 101 of 2021 affirming the order of the Juvenile Justice Board, Prayagraj and declining bail to the juvenile in a matter arising out of Case Crime No. 134 of 2021 under Ss. 376, 506 IPC, 3/4 of POSCO Act and 3(2)(5) of SC/ST Act, Police Station-Shankargarh, District-Prayagraj with further prayer to admit him to bail.