- (1.) Counter-affidavit filed today, is taken on record.
(2.) Heard Sri Dharmendra Singhal for the revisionist; the learned A.G.A. for the State; Sri J.B. Singh for the opposite party No.2 and perused the record.
(3.) The instant revision application has been filed against order dated 20.08.2014 passed by the Additional Sessions Judge-Ist, Gautam Buddh Nagar in Crl. Appeal No. 49 of 2014 by which the appeal of the revisionist against the order dated 04.07.2014 passed by the Juvenile Justice Board, Gautam Buddh Nagar rejecting the bail prayer of the revisionist in Case Crime No. 665 of 2013 , P.S. Greater Noida, District Gautam Buddh Nagar, under Section 376 I.P.C. read with Section 3/4 Pocso Act has been dismissed and the bail prayer of the revisionist has been rejected.;