ANKIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In view of the filing of certified copy in the earlier Criminal Revision No. 183 of 2013 which was permitted to be withdrawn with liberty to file afresh, exemption from filing certificate copy in the present revision is granted. Present revision is filed assailing the judgment and order dated 06.03.2013 passed by Juvenile Justice Board, Haridwar whereby application moved by the juvenile under Section 12 of the Juvenile Justice (Care and Protection) Act, 2000 (hereinafter referred to as 'J.J. Act') was rejected and the order dated 29.04.2013 passed by the learned Sessions Judge, Haridwar whereby appeal filed by the juvenile was dismissed.

(2.) Revisionist is an accused in F.I.R. Case Crime No. 20 of 2013, under Sections 376(G) and 506, I.P.C., Police Station Kotwali Pathri, District Haridwar. Revisionist was declared juvenile. Application seeking bail under Section 12 of the J.J. Act was rejected by the Juvenile Justice Board vide order dated 06.03.2013 and appeal filed by the Juvenile was also dismissed vide judgment dated 29.04.2013, passed by the Sessions Judge, Haridwar.

(3.) This Court in the case of Akash Singh (Minor) v. State of Uttarakhand and another, Criminal Revision No. 106 of 2013, decided on 17.07.2013 has held as under:--