(1.) VIRENDRA Saran, J. Heard the learned counsel for the applicant. The applicant is involved in Crime No. 46 of 1993 of P. S. Rohania, district Varanasi under Sections 147, 148, 149, 3q7, 3
(2.) 2, 324 and 323, 1. P. C. He applied for bail before the learned Sessions Judge, Varanasi who by his order dated 25-6-1993 rejected the application on the ground that the applicant has not approached the Juvenile Court. The applicant applied for bail in the Juvenile Court, but the Juvenile Court observed that since the remand has been granted by the C, J. M. and no proof of the applicant being juvenile having been produced before the C. J. M , he rejected the bail application of the appli cant by his order dated 13-8 93.
(3.) WITH the above directions/observations the revision is finally dis posed of. Revision disposed of. .