HIMANSHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal revision, preferred by the revisionist u/s 102 of Juvenile Justice (Care & Protection) of Children Act, is directed against the judgment and order dated 24.05.2021 passed by the Juvenile Justice Board, Haridwar in Bail Application No.6/2021, as well as the judgment and order dated 11.06.2021 passed by the Addl. Sessions Judge/Special Judge (POCSO), Haridwar in Criminal Appeal No.77/2021, Himanshu Vs. State.

(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 Crime No.195/2021 under Section 380/457/34/411 IPC registered at P.S. Bahadarabad, Distt. Haridwar.