AMAR SINGH CHAUHAN,J. - (1.) Sri Ansar Ahmad, learned counsel for revisionist and learned A.G.A. are present.
(2.) The revisionist, Mohd. Shakil Khan (Juvenile), has preferred this Criminal Revision No. 3591 of 2015 against the judgment and order dated 17.09.2015 passed by the learned Additional Sessions Judge, Court No. 1, Muzaffarnagar in Criminal Appeal No. 87 of 2015 as well as order dated 21.08.2015 passed by learned Principal Magistrate, Juvenile Justice Board, Muzaffarnagar arising out of Case Crime No. 547 of 2015 under Section 8/16 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Nai Mandi, District Muzaffarnagar by which the prayer of the bail has been rejected by both the courts' below.
(3.) The revisionist, Mohd. Shakil Khan (Juvenile), has also preferred this Criminal Revision No. 3592 of 2015 against the judgment and order dated 17.09.2015 passed by learned Additional Sessions Judge, Court No. 1, Muzaffarnagar in Criminal Appeal No. 86 of 2015 as well as order dated 21.08.2015, passed by learned Principal Magistrate, Juvenile Justice Board, Muzaffar nagar, arising out of Case Crime No. 548 of 2015 under Section 18/20 of Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Nai Mandi, District Muzaffar Nagar, by which the prayer of the bail has been rejected by both the courts' below.;