- (1.) This revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'Act') is directed against the order dated 14.3.2011 passed by Addl. Sessions Judge/ Special Judge (E.C. Act), Jaunpur in criminal juvenile appeal No. 22 of 2011 and order dated 3.3.2011 passed by Juvenile Justice Board, Jaunpur (hereinafter referred to as the 'Board') in case crime No. 1179 of 2010 under Sections 323, 302 and 504 IPC, PS Sarpatha, District Jaunpur whereby the application for bail of revisionist Vikas Singh @ Rinkal was rejected.
(2.) The revisionist is an accused in the aforesaid criminal case. He was declared juvenile in conflict with law. The application for bail was rejected by the Board on the ground of gravity of the offence, bad company and moral degradation of the revisionist.
(3.) The revisionist filed an appeal before learned Sessions Judge, which was rejected. Hence, this revision. Heard Sri N.D. Shukla, learned counsel for the revisionist, learned A.G.A. for the State and perused the impugned orders. Learned counsel for opposite party No. 2 did not appear despite written notice given by learned counsel for the revisionist.;