BABLOO Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Service upon O.P. No.2 is held sufficient in view of office report dated 30.5.2017.

(2.) Heard Sri Umesh Kumar holding brief of Sri Rajeev Kumar Singh Parmar, learned counsel for the revisionist and Sri Saquib Meezan, learned AGA for the State and perused he record.

(3.) This criminal revision is directed against the order passed by Sri Surya Prakash Sharma Additional Sessions Judge, F.T.C. Court No.1, Kannauj in Criminal Appeal No. 21 of 2016 dismissing the said appeal and affirming an order of theJuvenile Justice Board, Kannauj dated 5.11.2016 in Case Crime No. 579 of 2016 under Sections 376D, 504, 506 IPC, 66A I.T. Act and Section 3/4 POCSO Act declining to grant bail to the revisionist, a declared juvenile.