SURESH KUMAR GUPTA,J. - (1.) This revision has been preferred by the revisionist Naresh Yadav, (Minor) through his Maternal Uncle / Shiv Karan Yadav against judgment and order dated 30.10.2019 passed by Special Judge (POCSO) The Protection of Children From Sexual Offences Act/ Additional Sessions Judge, Court No. 1, Hamirpur in Criminal Appeal No. 35 of 2019 (Naresh Yadav Vs. State of U.P.) arising out of Case Crime No. 16 of 2017, under sections 307 , 506 , 354-A I.P.C. and 08 of POCSO Act, Police Station Kurara, District Hamirpur dismissing the appeal and affirmed the bail rejection order dated 5.9.2019 passed by Juvenile Justice Board, Hamirpur in Misc. Bail Bail Application No. 22/11/2019 (State Vs. Naresh Yadav).
(2.) Heard Sri Anil Kumar, learned counsel for the revisionist and Sri M.P.S. Gaur, the learned A.G.A for State of U.P.
(3.) Learned counsel for the revisionist has submitted that the revisionist is juvenile and has falsely been implicated in the present case. He has no criminal history. That revisionist, Naresh Yadav, also sustained injury of stabbing caused by Sampat. There is no evidence against him. No specific role has been assigned against him. No incriminating fact has been mentioned in the report submitted by the District Probation Officer. If he is released on bail, he will not misuse the liberty of bail. He is languishing in remand home since 15.9.2017. The impugned orders are against the provision of law which are liable to be set aside.;