- (1.) List is revised. Learned counsel for the revisionist and the learned AGA for the State are present. No one turns up on behalf of the respondent no.2.
(2.) Heard Sri Vinay Sharma, learned counsel for the revisionist and the learned AGA for the State.
(3.) By means of the instant revision, the revisionist Harpal father/natural guardian son of Nakli has sought bail of his minor son Nitin Pal, in Case No.9/11 of 2013 State Vs. Nitin Pal arising out of Case Crime No.18 of 2013 under Sections 376(2) (g), 364 I.P.C. Police Station Civil Lines, District Muzaffarnagar, with the prayer that the impugned order dated 04.09.2013 passed by the learned Sessions Judge, Muzaffarnagar, in Criminal Appeal No.70 of 2013, affirming the order dated 22.07.2013 passed by the Juvenile Justice Board, Muzaffarnagar, be set aside and the application moved for bail of delinquent minor be allowed.;