- (1.) Heard Sri Rishad Murtaza, learned counsel for the revisionist and Sri Rajendra Kumar Dwivedi, learned A.G.A.
(2.) This revision has been filed challenging the order dated 28.11.2011 passed by learned Additional Sessions Judge, court no. 5, Lakhimpur Kheri in criminal appeal no.62/2011 and order dated 06.06.2011 passed by Juvenile Justice Board, Lakhimpur Kheri in case crime no. C-286/2011, Police station Bheera, district Lakhimpur Kheri.
(3.) Admittedly revisionist is a juvenile and special provisions are there for the bail of a juvenile.;