Aditya Nath Mittal, J. - (1.) HEARD learned counsel for the revisionist, learned AGA and perused the record.
(2.) SERVICE of notice upon the opposite party no. 2 is sufficient. No counter affidavit has been filed. This criminal revision has been filed against the judgment and order dated 22.03.2014 passed by Special Judge SC/ST (P.A.), Act Hardoi by which the prayer for bail of the revisionist has been rejected.
(3.) LEARNED counsel for the revisionist has submitted that the revisionist is 'Dewar' of the deceased and he was not involved in the said demand of dowry or torture. It has also been submitted that the learned court below has not considered the provisions of the Section 12 of the Juvenile Justice Act properly.;