ASHWINI @ MAKHNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Urgency Application No. 780 of 2013, is allowed. Heard.

(2.) This revision, preferred under Section 53 of Juvenile Justice (Care and Protection of Children) Act, 2000, is directed against order dated 29.01.2013, passed by learned Sessions Judge, Haridwar, in Criminal Appeal No. 01 of 2013, whereby said court has affirmed the rejection of bail application of the juvenile.

(3.) A Crime No. 86/460 of 2012 was registered at Reporting Outpost Landaura, Police Station Roorkee, relating to offence punishable under Section 377 of I.P.C. The victim boy is aged less than twelve years. The accused/revisionist is also juvenile.