JUVENILE XYZ Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision is directed against the judgment and order dtd. 1/6/2023 passed by Additional Sessions Judge/learned Special Judge (POCSO) Act No. 1, Lucknow passed in Criminal Appeal No. 259/2022: Shiva Vs. State of U.P.), whereby the criminal appeal filed on behalf of the revisionist has been dismissed and for quashing of the order dtd. 22/8/2022 passed by Juvenile Justice Board, Mohan Road, Lucknow, in Misc. Case No. 159 of 2022, arising out of the Case Crime no. 613 of 2021, Under Ss. 376 DB, 323, 504, 506 IPC and 5m/6 POCSO Act of Police Station Mohanlalganj, District Lucknow, whereby the Juvenile Justice Board has rejected the bail application of the revisionist.

(2.) In spite of time being granted to opposite party No.2 and after service of notice neither anyone has put in appearance nor any counter affidavit has been filed on behalf of opposite party No.2. It appears that opposite party No.2 is not interested to file counter affidavit or to contest the case.

(3.) Learned A.G.A. has filed counter affidavit, in reply thereto learned counsel for the revisionist has filed the rejoinder affidavit denying the averments made in the counter affidavit.