KUNAL SHARMA (JUVENILE) Vs. STATE OF U.P.

JUDGEMENT

(1.) From perusal of report of Chief Judicial Magistrate, Pilibhit dated 16.05.2019, it appears that the respondent no. 2 has been served properly but today when the case called out in the revised list, none appears on behalf of respondent no. 2.

(2.) Heard learned counsel for the appellant and learned A.G.A.

(3.) This criminal appeal has been preferred against the impugned judgment and order dated 06.03.2019, passed by Additional Sessions Judge/Court No. 1, Pilibhit, in Criminal Misc. Bail Application No. 373 of 2019, arising out of Case Crime No. 03 of 2019, under Section 302 I.P.C., Police Station Bisalpur, District Pilibhit, whereby the bail application of the juvenile Kunal Sharma has been rejected.