Pradeep Kumar Srivastava - (1.) Supplementary affidavit filed today by learned counsel for the accused-appellant is taken on record.
(2.) Heard learned counsel for the appellant and learned A.G.A.
(3.) This criminal appeal has been preferred against the impugned order dated 02.04.2019, passed by Children's Court/Additional Sessions Judge 8th, Court No. 9, Ghaziabad, in Criminal Misc. Bail Application No. 863 of 2019 (Bobby vs. State of U.P.), arising out of Case Crime No. 591 of 2018, under Sections 302, 120B I.P.C., Police Station Khoda, District Ghaziabad, whereby the bail application of the juvenile Bobby has been rejected.;