RAHUL @ KANNU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision, preferred by the revisionist u/s 102 of Juvenile Justice (Care and Protection) of Children Act, is directed against the order dated 17.01.2020 passed by the Juvenile Justice Board, U.S. Nagar in Bail Application No.04 of 2020, State v. Rahul @ Kannu, as well as order dated 27.01.2020 passed by the Addl. Sessions Judge/FTSC, Rudrapur, Udham Singh Nagar in Criminal Appeal No.25 of 2020.

(2.) Heard learned counsel for the parties.

(3.) Learned Counsel for the revisionist as well as learned Counsel for the State admitted that the revisionist is a juvenile who is involved in connection with FIR No.304 of 2019 under Section 366-A, 376 IPC and Sections 3/4 of the POCSO Act, registered at P.S. Gadarpur, District U.S. Nagar.