- (1.) The facts in brief are that application on behalf of juvenile offender Sonu Tomar (revisionist) has been moved before Chief Judicial Magistrate, Ghaziabad for grant of bail under Section 12 of Juvenile Justice (Care and protection of Children) Act, 2000. When learned Magistrate rejected the bail application, then appeal under Section 52 of aforesaid Act had been moved for grant of bail to him. This appeal had been rejected by Sessions Judge, Ghaziabad by impugned judgement and order dated 08.12.2003, against which, present revision has been preferred.
(2.) At the time of hearing, none appeared on behalf of the revisionist.
(3.) Learned AGA was present and argued on behalf on behalf of the opposite parties and considered the contentions of learned AGA and the grounds mentioned in memo of revision.;