- (1.) HEARD learned counsel for the revisionists and learned A.G.A. for the State.
(2.) BY means of this criminal revision under Section 53 of the Juvenile (Care and protection of children) Act 2000 read with sections 397/401 Cr.P.C., the revisionist, namely, Abbu Sahma @ Ujepha Khan has prayed for quashing the order dated 25.09.2014 passed by learned Sessions Judge, Unnao in Criminal Appeal No. 108 of 2014 (Abbu Sahma @ Ujepha Khan Vs. State of U.P.) whereby the criminal appeal filed on behalf of the revisionist has been dismissed affirming the order of rejecting the bail vide order dated 17.09.2014 passed by Juvenile Justice Board, Unnao in Bail Application No. 36 of 2014, arising out of Case Crime No. 1044 of 2014, under Section 376 (2)(d) I.P.C. and 3/4 Prevention of Children from Sexual Offences Act (herein after referred to as the 'POCSO Act'), Police Station Bangarmau, District - Unnao.
(3.) IN criminal revision No. 547 of 2014 under Section 53 of the Juvenile (Care and protection of children) Act 2000 read with sections 397/401 Cr.P.C., the revisionist, namely, Naved has prayed for quashing the order dated 25.09.2014 passed by learned Sessions Judge, Unnao in Criminal Appeal No. 110 of 2014 (Naved Vs. State of U.P.) whereby the criminal appeal filed on behalf of the revisionist has been dismissed affirming the order of rejecting the bail vide order dated 17.09.2014 passed by Juvenile Justice Board, Unnao in Bail Application No. 35 of 2014, arising out of Case Crime No. 1044 of 2014, under Section 376 (2)(d) I.P.C. and 3/4 POCSO Act, Police Station Bangarmau, District - Unnao. In criminal revision No. 548 of 2014 under Section 53 of the Juvenile (Care and protection of children) Act 2000 read with sections 397/401 Cr.P.C., the revisionist, namely, Talib has prayed for quashing the order dated 25.09.2014 passed by learned Sessions Judge, Unnao in Criminal Appeal No. 109 of 2014 (Talib Vs. State of U.P.) whereby the criminal appeal filed on behalf of the revisionist has been dismissed affirming the order of rejecting the bail vide order dated 17.09.2014 passed by Juvenile Justice Board, Unnao in Bail Application No. 37 of 2014, arising out of Case Crime No. 1044 of 2014, under Section 376 (2)(d) I.P.C. and 3/4 POCSO Act, Police Station Bangarmau, District - Unnao.;