- (1.) List revised. None appears on behalf of opposite party no. 2, though names of Sri Shivram Dubey and Sri Uma Nath Pandey, Advocates have been printed from the side of counsel for opposite parties in the cause list.
(2.) Heard Shri Ganesh Shankar Srivastava, learned counsel for the revisionist, learned A.G.A. for the State of U.P. and perused the record.
(3.) The instant Criminal Revision under Section 397/401 Cr.P.C. has been filed against the judgment and order dated 21.03.2015, passed by the Sessions Judge, Basti in Criminal Appeal no. 4 of 2015- Abhijeet Singh Vs. State of U.P. by which the order dated 27.01.2015, passed by the Juvenile Justice Board under Juvenile Justice (Care & Protection of Children) Act, 2000 (hereinafter referred to as 'Act, 2000'), Basti rejecting the bail application of the revisionist, in Case Crime No. 1456 of 2014, under Section 302 I.P.C., Police Station - Kotwali, District - Basti, has been affirmed and revisionist is denied bail.;