X AND Y Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The proposed Criminal Revision has been preferred under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short, 'Act, 2015'), challenging the judgment dtd. 12/9/2023, passed by learned Children Court/FTC/ Additional Sessions Judge(POCSO), Udham Singh Nagar in Criminal Bail Appeal No.149 of 2023, whereby, the learned Appellate Court has dismissed the Appeal and affirmed the order dtd. 19/7/2023, passed by Juvenile Justice Board, District Udham Singh Nagar (in short, 'Board') in Bail Application No. 57 of 2023, by which, the bail applications of the revisionists, filed through their mothers under Sec. 12 of the Act, 2015 in respect of Case Crime No. 263 of 2023, registered at Police Station Bazpur, District Udham Singh, were rejected. Revisionists are detained in the observation home since 13/6/2023 for the offence under Ss. 147, 148, 149, 323, 504, 506, 452 and Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) Heard Mr. Sharang Dhulia, learned counsel for the revisionists and Mr. V.K. Jemini, learned Deputy Advocate General for the State.

(3.) Objection, filed by the State, is taken on record.