Sagar (Minor) vs State Of U.P. And Anr
2024 Latest Caselaw 2895 ALL

Allahabad High Court

Sagar (Minor) vs State Of U.P. And Anr on 1 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:16850
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 1655 of 2020
 

 
Revisionist :- Sagar (Minor)
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Revisionist :- Suresh Chandra Dwivedi,Alok Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Jyotsna Sharma,J.
 

Case called out. None responds for the either side except for Sri Rajesh Kumar Gupta, learned A.G.A. for the State.

This criminal revision has been filed challenging the order passed by J.J. Board and the appellate court declining bail to the juvenile accused.

As per the report submitted by Child Court/Additional Sessions/Special Judge (POCSO-II), Gautam Budh Nagar the case arising out of Crime No. 384 of 2020, under section 376 I.P.C. P.S.- Dadari, District- Gautam Budh Nagar, has been finally decided by pronouncing a judgment on 08.02.2023. Hence, no question of grant of bail during pendency of the criminal case, arises.

In view of the above, this criminal revision is dismissed as having become infructuous.

Order Date :- 1.2.2024

Sumit Kumar