ROOP KISHORE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned AGA appearing for the State and perused the lower court record.

(2.) This criminal revision has been preferred from an order of Additional District & Sessions Judge, Court No.10/ Special Judge, Moradabad dated 08.06.2018 dismissing Criminal Appeal No.29 of 2018 under the provision of Juvenile Justice (Care and Protection of Children) Act, 2000 and affirming an order of the Juvenile Justice Board, District, Moradabad dated 19.06.2018 refusing custody/bail to the revisionist in Case Crime No. 61 of 2012 under Sections 377, IPC and Section 3/4 POCSO Act, P.S. Kanth, District Moradabad.

(3.) Notice to the opposite party no. 2 was directed to be issued, which as per the office report dated 15.11.2018 has been personally served on opposite party no.2 and the detail is mentioned in the report of the CJM, Moradabad dated 9.8.2018.