- (1.) List revised. Despite service of notice, none appears on behalf of the opposite party no. 2 to oppose the present criminal revision.
(2.) Heard learned counsel for the revisionist and learned A.G.A for the State and perused the record.
(3.) This revision is directed against the judgment and order dated 08.06.2020 passed by Special Judge, (POCSO)-01, Ghazipur, dismissing the Criminal Appeal No.39 of 2020 (Kanchan Sonkar vs. State of U.P.) under Section 53 of the the Juvenile Justice (Care and Protection of Children) Act 2015 (for short 'the Act') and affirming an order of Juvenile Justice Board, Ghazipur dated 19.05.2020 refusing the bail plea of the revisionist in Case Crime No.603 of 2019 (State vs. Kanchan Sonkar), under sections 147, 148, 149, 302, 34, 307 IPC, Police Station Kotwali, District Ghazipur.;