SHAKIB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present revision is preferred against the order dated 08.07.2013 passed by Juvenile Justice Board, Haridwar and order dated 22.07.2013 passed by the Sessions Judge Haridwar whereby application moved by the juvenile under Section 12 of the Juvenile Justice Board (Care and Protection) Act, 2000 (hereinafter referred to as 'J.J. Act') was rejected.

(2.) Revisionist is an accused in F.I.R. Case Crime No. 235 of 2013, under Sections 377 I.P.C., Police Station Manglaur, 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 08.07.2013 and appeal filed by the Juvenile was also dismissed vide judgment dated 22.07.2013, passed by the Sessions Judge Haridwar.

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