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

JUDGEMENT

(1.) Heard Sri Imran Ullah, learned Senior Counsel for the revisionist, Sri Girish Vishwakarma, Advocate holding brief of Sri Akhilesh Singh, learned counsel for the respondent no.2 and Sri O.P. Mishra, learned A.G.A. for the State.

(2.) Perused the record.

(3.) This criminal revision has been filed challenging the order dtd. 15/12/2021 passed by the Juvenile Justice Board, Allahabad and the order dtd. 12/1/2022 passed by the learned Sessions Judge, Allahabad in Criminal Appeal No.153 of 2022 by which the order of the Juvenile Justice Board declining bail to the juvenile was affirmed in a matter arising out of Case Crime No.90 of 2021, under Sec. - 147, 148, 323, 504, 506, 307, 302 I.P.C., Police Station- Sarai Inayat, DistrictPrayagraj.