SADDAM Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Heard Sri Sanjay Mishra, Advocate holding brief of Sri Chaman Aara, learned counsel for the revisionist, and Sri Awadesh Kumar Saxena, learned AGA appearing for the State and perused the record.

(2.) This revision has been filed with prayer to call for the records of lower court and setting aside the order dated 01.06.2015, passed by Juvenile Justice Board, Muzaffar Nagar, in Case No. 30 of 2015, arising out of Case Crime No. 304 of 2015, under Sections 377 IPC, and Section 3/4 of POCSO Act, 2012, Police Station Kairana, District Muzaffar Nagar, as well as against the appellate order dated 13.07.2015, passed by learned Additional Sessions Judge, Court No.1, District Muzaffar Nagar in Criminal Appeal No. 54 of 2015. He further prayed to release the revisionist on bail in Case No. 30 of 2015, arising out of Case Crime No. 304 of 2015, under Sections 377 IPC, and Section 3/4 of POCSO Act, 2012, Police Station Kairana, District Muzaffar Nagar, during the pendency of the present revision before this Hon'ble Court.

(3.) As per office report dated 22.09.2015, notices issued to the opposite party no.2, has been received back after service, but non appears to contest the matter on behalf of the opposite party no.2