SABIR S/O ARIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision has been filed by the revisionist for quashing and setting aside the judgment and order dated 19.09.2013 passed by the learned Sessions Judge, Haridwar in Criminal Appeal no.103 of 2013 "Sabir Vs. State" and order dated 09.09.2013 passed by the learned Juvenile Justice Board. It has also been prayed that the applicant/revisionist may be granted bail in Case Crime no.191/2013 under Section 376 (d), 392 of I.P.C. P.S. Kotwali Ranipur, District Haridwar.

(3.) Learned counsel for the revisionist submitted that revisionist was arrested in connection with Case Crime No. 191 of 2013, relating to offences punishable under Section 376 (d) and 392 of I.P.C. She submitted that the revisionist is in jail since 29.05.2013. On 07.09.2013, the Juvenile Justice Board declared the revisionist as juvenile. Thereafter, the revisionist moved bail application before the Juvenile Justice Board, but the same was rejected vide order dated 09.09.2013.