SHAHRUKH S/O. RAEES R/O. VILLAGE TELIWALA PADLI GUJJAR, P.S. GANGNAHAR ROORKEE DISTRICT HARDWAR THROUGH HIS FATHER RAEES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . This revision is directed against the order dated 12.01.2012, passed by the Sessions Judge, Hardwar, in Criminal Appeal No. 209 of 2011, relating to offences punishable under section 376 (2) (f) (g), 363, 366A of I.P.C., and one punishable under section 3(1) (XII) of S.C. & S.T. (Prevention of Atrocities) Act, 1989, Police Station Kotwali Roorkee, District Hardwar, whereby said court has affirmed the order dated 21.12.2011, passed by Juvenile Justice Board, declining bail to the revisionist/applicant.

(2.) COUNTER affidavit has been filed on behalf of the State. Same is taken on record.

(3.) LEARNED counsel for the applicant drew attention of this court to Annexure -6 which is copy of the order dated 30th of November, 2011, whereby the revisionist/applicant Shahrukh has been declared juvenile. From said order, it appears that on the date of incident, the revisionist was aged less than 14 years.