VIJAY LAKSHMI,J. - (1.) The present revision is preferred against the judgment and order dated 17.2.2017 passed by Additional Sessions Judge/F.T.C. Court No. 20, Allahabad in Criminal Appeal No. 243 of 2016, whereby the appeal filed by a juvenile against the rejection of his bail application by Juvenile Justice Board vide order dated 29.11.2016 arising out of Case Crime No. 148 of 2016, under Sections 363, 366 and 376-D I.P.C., Police Station Holagarh, district Allahabad, has been dismissed.
(2.) No one appeared on behalf of opposite party no. 2 despite sufficient service of notice, which is apparent from the office report dated 1.7.2017 showing that the notice has been personally served on the wife of opposite party no. 2. On 24.3.2017 this Court had directed the opposite party no. 2 to file counter affidavit within four weeks. However, despite the expiry of a considerable period, no counter affidavit has been filed by opposite party no. 2 till today.
(3.) Heard learned counsel for the revisionist and learned A.G.A. Perused the record.;