RADHIKA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dharmendra Singhal, learned Senior Counsel, S/Sri Sanjay Chaturvedi, Amit Mishra, Gaurav Tripathi, Pankaj Satsangi, B.P. Verma, Ramji Saxena and Kamal Kishor Mishra, learned counsel for the appellants in all the connected matters and Sri Satendra Kumar, Phool Chand and Faraz Kazmi, learned counsel for the State at length.

(2.) Questions of law recurring in all the aforesaid appeals are as under:-

(3.) Since the malady of all these appeals arose out the fact that the concerned learned Additional Session Judge (POCSO Act) has rejected the bail applications of the concerned juveniles. Therefore, aggrieved by those bail rejection orders, all the delinquent juveniles/appellants have filed their respective appeals before this Court in exercise of power U/s 101(5) of the Act, which reads thus: