Virendra Kumar Srivastava, J. - (1.) In view of COVID-19 pandemic situation, the matter is being taken through video conferencing.
(2.) Heard Sri Onkar Nath Tiwari, learned counsel for the revisionist, Sri G.D. Bhatt, learned A.G.A. for the State, Sri Fakhruddin Ali Ahmad, learned counsel for the opposite party no. 2 and peruse the record.
(3.) This revision has been filed by the revisionist-Suraj (minor) aged about 14 years through his father/natural guardian Ram Narayan against the order dated 21.8.2019 passed by Additional District and Sessions Judge/Special Judge, POCSO Act, Faizabad in Criminal Appeal No. 38/2019 (Suraj vs. State of U.P. and others) as well as order dated 31.10.2018 passed by Principal Magistrate, Juvenile Justice Board, Faizabad whereby, the bail application filed by the revisionist in Case Crime No. 105/2018, U/s 377, 325 I.P.C. and Section 3/4 POCSO Act, P.S. Kotwali Bikapur, District Faizabad/Ayodhya has been rejected in the appeal and the appeal whereof has also been dismissed.;