VIKRAMJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The revisionist in the present revision is a juvenile in conflicting with law. The criminal revision has been filed by the revisionist for quashing and setting-aside the judgment and order dated 04.11.2020 passed by learned Juvenile Court/F.T.C/Additional Sessions Judge, Udham Singh Nagar in Criminal Appeal No. 162 of 2020, "Vikramjeet Singh vs. State of Uttarakhand" and judgment and order dated 19.10.2020 passed by learned Juvenile Justice Board, Rurdrapur, District-Udham Singh Nagar in bail application no.57/2020 (Vikramjeet Singh vs. State of Uttarakhand), under Section 147, 148, 149, 341, 323, 504 and 307 of IPC, registered at P.S. Khatima, District-Udham Singh Nagar.

(2.) Learned counsel for the revisionist submitted that revisionist was arrested in connection with F.I.R. No.222 of 2020, relating to offences punishable under Section 147, 148, 149, 341, 323, 504 and 307 of IPC. The revisionist, being a juvenile, moved a bail application before the Juvenile Justice Board, Rudrapur, District Udham Singh Nagar, which was rejected vide order dated 19.10.2020. Aggrieved by the said order, the revisionist preferred an appeal before the learned Juvenile Court/F.T.C./Additional Sessions Judge, Udham Singh Nagar, which was also rejected vide order dated 04.11.2020.

(3.) Mr. Nandan Arya, learned counsel for the revisionist submits that the revisionist (Juvenile) has established before the learned Court below that there appear no reasonable grounds for believing that his release is likely to bring him into association with any known criminal or expose him to moral, physical or physiological danger or that his release would not defeat the ends of justice but even then by the impugned judgments and orders the bail has been rejected to the revisionist (Juvenile). He further submits the present revisionist is languishing in jail since 13.10.2020; has no criminal history and the father of the revisionist is ready to keep revisionist with him and is ready to give undertaking. He also submits that the bail application of the revisionist has been dismissed by the Juvenile Justice Board alleging therein that the social report of juvenile in conflict with law/revisionist is normal, but no control of family members upon the juvenile.