MAHGU Vs. STATE OF U P AND ANR

JUDGEMENT

(1.) Case called out in the revised list. None appears to press this application on behalf of the complainant.

(2.) Heard Sri Rajesh Kumar Dubey, learned counsel for the revisionist and Sri Nitin Sharma, learned A.G.A. appearing for the State, and perused the record.

(3.) This revision has been preferred by the father of the revisionist for release of the applicant, who is minor, against the judgment and order dated 14.05.2015 passed by Sessions Judge, Gorakhpur, in Criminal Appeal No. 121 of 2015 (Mahgu Vs. State of U.P.), under Sections 363, 376, 506 IPC, and 3/4 POCSO Act, Police Station Urua, District Gorakhpur, as well as against the order dated 24.04.2015, passed by the Juvenile Justice Board, Gorakhpur, in Case Crime No. 96 of 2014, under Sections 363, 366, 376, 506 IPC, and 3/4 POCSO Act, Police Station Urua Bazar, District Gorakhpur.