SATYA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned A.G.A. and learned counsel appearing for opposite party no.2.

(2.) Criminal Revision No.1207 of 2010 has been filed against order dated 20.2.2010 passed by Additional Sessions Judge, Mathura by which the opposite party no.2 has been declared as juvenile.

(3.) Criminal Revision No.1615 of 2010 has been filed against order dated 7.4.2010 passed by Additional Sessions Judge Court No.2, Mathura by which the opposite party no.2 has been enlarged on bail mainly on the ground that he is a juvenile.