IDRISH (MINOR) Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri. G.S. Basaria, learned counsel for the revisionist and Sri. Indrajeet Singh, learned A.G.A. along with Sri. Vivek Dubey appearing on behalf of the State.

(2.) This revision is directed against an order of Sri. Arun Kumar Pathak, learned Additional District and Sessions Judge, Court no.6, Bareilly, dated 29.04.2017 passed in Criminal Appeal No.43 of 2017 dismissing the said appeal and affirming an order dated 10.03.2017 passed by the Juvenile Justice Board, Bareilly refusing bail to the revisionist in Case Crime No.458 of 2016, under Section 377 IPC and Section 6 of the POCSO Act, Police Station Bahedi, District Bareilly.

(3.) A perusal of the office report dated 07.04.2018 shows that notice upon opposite party no.2 has been served personally. Service is held to be sufficient. No one has put in appearance on behalf opposite party no.2.