X(MINOR) Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satendra Singh, learned counsel for the revisionist and learned A.G.A. for the State. None appeared on behalf of the informant/ Respondent no.2.

(2.) Perused the record.

(3.) This criminal revision has been filed under sec. 102 of the Juvenile Justice Act challenging the order dtd. 6/12/2021 passed by Juvenile Justice Board, Mainpuri and also challenging the order dtd. 10/2/2022 passed by Special Judge (POCSO Act), Mainpur in Criminal Appeal No. 24 of 2021 affirming the order of the Juvenile Justice Board and declining bail to the juvenile in a matter arising out of Case Crime No.162 of 2021, under Sec. 376AB I.P.C. and sec. - 5M/6 POCSO Act, Police Station- Elau, District- Mainpuri.