SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a criminal revision that has been filed seeking to challenge the order dated 22.06.2020 passed by the Addl. Sessions Judge, Sirsa, in appeal as well as order dated 04.06.2020 passed by the Principal Magistrate, Juvenile Justice Board, Sirsa whereby, the bail has been declined to the petitioner.

(2.) Notice of motion.

(3.) At this stage, through the medium of video conferencing, Ms. Deepshikha Chauhan, AAG Haryana, accepts notice on behalf of the respondent-State.