Prabhat Chandra Tripathi, J. - (1.) Heard Sri M.C. Singh, learned counsel for the revisionist, Sri Chandra Prakash Srivastava, learned counsel for the opposite party no. 2 and learned A.G.A. for the opposite party no. 1.
(2.) The present criminal revision has been preferred by the revisionist for setting aside the judgment and order dated 24.06.2015 passed by the Additional Sessions Judge, Court No. 2, Bulandshahr in Criminal Appeal No. 62 of 2015 (Pankaj v. State of U.P. and judgment and order dated 28.05.2015 passed by the Principal Magistrate, Juvenile Justice Board, Bulandshahr in Bail Application No. 52 of 2015-State v. Pankaj Kumar , and with further prayer to release the revisionist on bail in Case Crime No. 65 of 2015, under Section 376-D I.P.C. and Section 4 POCSO Act, Police Station Arnia, District Bulandshahr in Case No. 52 of 2015-State v. Pankaj Kumar .
(3.) The F.I.R. version in narrow compass is as follows:-;