- (1.) Supplementary affidavit filed on behalf of revisionists is taken on record.
(2.) Heard Dr. Akhilesh Kumar Sharma, learned counsel for the revisinist, Sri Mishilesh Kumar Rai, learned counsel for opposite party no. 2, learned A.G.A. for the State and perused the record.
(3.) The instant Criminal Revision under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (hereinafter referred to as 'Act, 2000') has been filed against the judgment and order dated 04.04.2015 passed by the Additional District & Session Judge, Court No.5, Ghazipur in Criminal Appeal no. 09 of 2015 Rahul Yadav Vs. State of U.P., by which the order dated 27.01.2015, passed by the Juvenile Justice Board, Ghazipur rejecting the bail application of the revisionist, in Case Crime No. 170 of 2014, under Sections 363, 366, 376 I.P.C. and section 3/4 of Protection of Children from Sexual Offences Act, Police Station Rewatipur, District - Ghazipur, has been affirmed and revisionist is denied bail.;