PRABHAT CHANDRA TRIPATHI,J. - (1.) Heard Sri Ramesh Kumar Singh, Advocate holding brief of Sri Chandra Prakash Mishra, learned counsel for the revisionist, Sri Manvendra Singh, learned counsel for the opposite party No. 2 and learned A.G.A. for the State and perused the record.
(2.) The present criminal revision has been filed against the judgement and order dated 28.5.2016 passed by the then learned Additional Sessions Judge, Court No. 1, Gorakhpur, whereby the learned Additional Sessions Judge, Court No. 1, Gorakhpur has dismissed the appeal and confirmed the impugned order dated 10.5.2016 passed by the Principal Magistrate, Juvenile Justice Board, Gorakhpur in case crime No. 185 of 2015 (State v. Suraj Gupta) , under Section 376 I.P.C. and Section 3/4 POCSO Act, Police Station Belipar, District Gorakhpur, whereby the learned Principal Magistrate, Juvenile Justice Board, Gorakhpur has rejected the bail application of Suraj Gupta (juvenile) son of Arjun Gupta.
(3.) Aggrieved by the order dated 10.5.2016 of the Principal Magistrate, Juvenile Justice Board, Gorakhpur a Criminal Appeal No. 73 of 2015 (Suraj Gupta v. State) was preferred on behalf of the juvenile through his father and natural guardian Arjun Gupta before the court of the learned Additional Sessions Judge, Court No. 1, Gorakhpur. The learned Additional Sessions Judge, Court No. 1, Gorakhpur vide its order dated 28.5.2016 has rejected the said appeal and confirmed the aforementioned order dated 10.5.2016 passed by the learned Principal Magistrate, Juvenile Justice Board, Gorakhpur.;