- (1.) This revision filed under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000, ('Act' in short) is directed against the order dated 04.12.2010 passed by Sri S.V. Singh Rathore, Sessions Judge, Meerut, dismissing Criminal Appeal No. 398 of 2010 filed against the order dated 13.10.2010 passed by Juvenile Justice Board, Meerut rejecting the bail application under Sections 302, 376 I.P.C.
(2.) List revised. None appears for the revisionist.
(3.) I have heard learned A.G.A.;