MINOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the following:-

(2.) The revisionist is a Child-In-Conflict with Law ("the CIL"). He seeks bail also.

(3.) The facts, briefly stated, according to the prosecution on 12/8/2021, the victim, a girl aged 16 years had gone to the school. The CIL took her in the room of his friend and raped her. When the condition of the victim deteriorated, the revisionist dropped her in front of her house. The FIR was lodged on the same day. The CIL moved an application for release on bail, which was rejected by order dtd. 28/8/2021 of the J.J. Board. The order dtd. 28/8/2021 passed by the J.J. Board has been upheld in appeal. Hence, the revision.