X JUVENILE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vir Pratap Singh, learned counsel for the revisionist and Sri Anurag Pandey, learned AGA for the State and perused the record.

(2.) Supplementary affidavit filed on behalf of the revisionist is taken on record.

(3.) This criminal revision has been filed for setting aside the judgment and order dtd. 10/10/2023 passed by the Juvenile Justice Board, Jalaun at Orai and order dtd. 19/10/2023 passed by the Additional District and Session Judge/Special Judge (Rape with POCSO), Jalaun at Orai in Criminal Appeal No. 53 of 2023 affirming the order of J. J. Board declining bail to the juvenile in case crime no. 164 of 2023, under Ss. 363, 366, 376(3) I.P.C. and 3/4 POCSO Act, P.S.-Kotwali Kalpi, District Jalaun.