ABDULLAH @ ABDUL HASSAN Vs. STATE OF U P

JUDGEMENT

(1.) This revision has been preferred against the order dated 29.1.2014 passed by learned Sessions Judge, Ghaziabad in Criminal Appeal No. 4 of 2004 dismissing the appeal of the revisionist filed against the order of the learned Chief Judicial Magistrate, Ghaziabad rejecting his bail application.

(2.) I have heard Sri Praveen Kumar Srivastava, learned counsel appearing on behalf of the revisionist and learned A.G.A. appearing on behalf of State and have gone through the record.

(3.) There is no dispute that the revisionist was a juvenile on the date of occurrence as he was about 17 years of age. The impugned order shows that the learned Sessions Judge has recorded a clear finding that the police has accepted the appellant to be a juvenile and the prosecution has no where challenged this conclusion.