PRADEEP KUMAR VISHWAKARMA Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed today by learned counsel for the appellant is taken on record.

(2.) Heard learned counsel for the appellant, learned counsel for the complainant, learned A.G.A. and perused the record.

(3.) This criminal appeal has been preferred against the impugned judgment and order dated 22.05.2018, passed by Special Additional Sessions Judge, Court No. 1, Bhadohi, Gyanpur, in S.T. No. 82 of 2018, whereby the Criminal Misc. Bail Application No. 187 of 2018, under Section 12 of the Juvenile Justice (Care & Protection of Children) Act, 2015, arising out of Case Crime No. 153 of 2017, under Sections 302 I.P.C., Police Station Aurai, District Bhadohi, of the juvenile Pradeep Kumar Vishwakarma had been rejected.