X Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Revision has been preferred against the judgment dtd. 30/4/2015, passed by learned F.T.C./Additional Sessions Judge/Special Judge (POCSO), Udham Singh Nagar in Criminal Appeal No.64 of 2015, by which, learned Appellate Court has dismissed the said Appeal, filed against the order dtd. 17/4/2015, passed by learned Principal Magistrate, Juvenile Justice Board, Udham Singh Nagar, by which, the Bail Application of the Juvenile in conflict with law seeking bail under Ss. 363, 376, 506 of Indian Penal Code, 1860 and Sec. 3 read with Sec. 4 of the Protection of Children from Sexual Offences Act, 2012, registered at police station Khatima, District Udham Singh Nagar, was rejected.

(2.) Aggrieved by the said judgment of the Appellate Court and order passed by the Juvenile Justice Board, Udham Singh Nagar, present Criminal Revision has been filed.

(3.) Heard Mr. Suresh Chandra Bhatt, learned counsel for the revisionist and Mr. V.K. Gemini, learned Deputy Advocate General assisted by Mr. Sandeep Sharma, learned Brief Holder for the State.