FAHEEM Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard counsel for the revisionist and the learned A.G.A. for the State. Opposite party no. 2 was served sufficiently but he did not appear before this Court.

(2.) On oral request of the learned counsel for the revisionist, he is permitted to amend the section only in the memo of the revision.

(3.) Challenge in this revision is to the order dated 21.3.2015 passed by the District & Sessions Judge, J.P. Nagar in Criminal Appeal No. 12 of 2015 (Faheem (Minor) Vs. State of U.P. ) in which the appellate court has dismissed the appeal of the revisionist preferred against the order dated 6.2.2015 passed by Juvenile Justice Board, J.P. Nagar in Bail Application No. 24 of 2014 (Faheem Vs. State of U.P.) in Case Crime No. 429 of 2014, under Section 376 and 506 I.P.C. and 3/4 POSCO Act, P.S. Amroha Dehat, District- J.P. Nagar, by which the learned lower court rejected the bail application of the revisionist.