DHARMRAJ Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Perused the office report dated 17.08.2017, which shows that notice issued to opposite party no.2 vide order dated 28.06.2017 has been personally served. Service is held to be sufficient. No one has put in appearance on behalf opposite party no.2. However, a counter affidavit has been put in on behalf of the State, to which the revisionist has filed a rejoinder.

(2.) This Criminal Revision has been preferred by Dharmraj, a child in conflict with law under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereafter referred to as the 'Act') assailing a judgment and order passed by Sri Sanjay Kumar Dey, the then Additional Sessions Judge, Court no.4, Maharajganj, dated 12.04.2017 in Criminal Appeal no.17 of 2017, dismissing the revisionist's appeal under Section 101 of the Act from an order of the Juvenile Justice Board, Maharajganj, dated 14.02.2017 made in Case Crime no.326 of 2016, under Sections 302, 506 IPC, Police Station Shyamdeuravan, District Maharajganj, rejecting the revisionist's plea for bail pending trial.

(3.) The facts giving rise to this revision are recapitulated hereinafter.