AMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS is a revision against the order dated 9.5.2006 passed in Criminal Appeal No. 15 of 2006, Aman v. State, decided by Additional Sessions Judge, Court No. 1, Hardoi rejecting the appeal of a juvenile in conflict with law.

(2.) SHRI Shailendra Srivastava, counsel for the revisionist and the learned Additional Government Advocate for the State have been heard.

(3.) HIS bail application was heard by the Juvenile Justice Board which rejected the application primarily on the basis of the report of the Probation Officer.