DEEPAK SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since Mr. R.C. Joshi, learned counsel for the revisionist is not present to argue the revision, therefore, Mr. Prem Kaushal, Advocate is appointed Amicus Curiae to argue the case on behalf of the revisionist.

(2.) Upon a complaint filed by Jawahar Singh, an FIR as regards the offences punishable under Sections 376, 506 of IPC was lodged against the present revisionist in police station Pant Kotuli, Sub District Ranikhet on 19.08.2012.

(3.) The sum and substance of the FIR is that the accused revisionist committed rape with Tanuja (aged 5 years) d/o informant Jawahar Singh. Deepak Singh Bisht (present revisionist) was declared a juvenile. Deepak Singh Bisht moved an application for bail before the Juvenile Justice Board, Almora. The same was rejected vide order dated 01.09.2012. Aggrieved against said order of Juvenile Justice Board, an appeal was preferred before the Addl. Sessions Judge, Almora, who dismissed the appeal and endorsed the view taken by the Juvenile Justice Board.