PRABHAT CHANDRA TRIPATHI,J. - (1.) Heard Sri A.C. Srivastava, learned counsel for the revisionist, Sri Vikash Chandra Tiwari, learned counsel for the opposite party No. 2 and learned A.G.A. for the State and perused the record.
(2.) Learned counsel for the revisionist has filed following Rulings:- "1. Om Prakash v. State of Rajasthan and Anr.[Criminal Appeal No. 651 of 2012 (Arising out of S.L.P. (Crl.) No. 2411/2011)], decided on April 13, 2012. 2. Amit Yadav Alias Monu Alias Bebo v. State of U.P. and Another (Criminal Revision No. 1398 of 2015), decided on 22.1.2016. 3. Amit v. State of U.P. and Another (Criminal Revision No. 1852 of 2015), decided on 16.3.2016. 4. Ajay @ Abhinay Kumar (Juvenile) v. State of U.P. (Criminal Revision No. 3408 of 2014), decided on 30.3.2015. 5. Ravi v. State of U.P. and Another (Criminal Revision No. 3312 of 2013), decided on 8.5.2015. 6. Girijesh v. State of U.P. and Anr 2015 LawSuit (All)893, date of decision 15 April, 2015. 7. Parsum @ Rajesh Gupta v. State of U.P. and Another 2015 LawSuit (All) 870, date of decision 15 April, 2015."
(3.) The present criminal revision has been filed against the judgement and order dated 15.3.2016 passed by the learned Principal Magistrate, Juvenile Justice Board, Ghaziabad in case crime No. 378 of 2015 (State v. Hasim), under Sections 364A, 120B Indian Penal Code, Police Station Masoori, District Ghaziabad whereby the learned Principal Magistrate, Juvenile Justice Board, Ghaziabad has rejected the bail application of Hashim (juvenile) son of Ashraf.;