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Judgment
7 paragraphs · 217 wordsAlok Kumar Verma, J
Present Revision has been preferred against the judgment dated 30.04.2015, passed by learned F.T.C./Additional Sessions Judge/Special Judge (POCSO), Udham Singh Nagar in Criminal Appeal No.64 of 2015, by which, learned Appellate Court has dismissed the said Appeal, filed against the order dated 17.04.2015, passed by learned Principal Magistrate, Juvenile Justice Board, Udham Singh Nagar, by which, the Bail Application of the Juvenile in conflict with law seeking bail under Sections 363, 376, 506 of Indian Penal Code, 1860 and Section 3 read with Section 4 of the Protection of Children from Sexual Offences Act, 2012, registered at police station Khatima, District Udham Singh Nagar, was rejected.
Aggrieved by the said judgment of the Appellate Court and order passed by the Juvenile Justice Board, Udham Singh Nagar, present Criminal Revision has been filed.
Heard Mr. Suresh Chandra Bhatt, learned counsel for the revisionist and Mr. V.K. Gemini, learned Deputy Advocate General assisted by Mr. Sandeep Sharma, learned Brief Holder for the State.
On 31.07.2023, an order was passed by this Court to issue show cause notice to the sureties of the revisionist. The said order is recalled.
The Bail Application of the Revisionist was allowed on 20.05.2015.
The present Criminal Revision (No.132 of 2015) is disposed of accordingly.