X Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Revision has been filed against the judgment dtd. 13/6/2023, passed by learned District and Sessions Judge, Haridwar in Criminal Appeal No. 69 of 2023, whereby, learned Appellate Court has dismissed the Appeal and affirmed the order dtd. 30/5/2023, passed by Juvenile Justice Board, Haridwar, by which, the Board had rejected the bail application of the revisionist, filed through her mother under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short, 'Act, 2015') in respect of Case Crime No. 222 of 2022, registered at police station SIDCUL, District Haridwar.

(2.) Present Criminal Revision has been filed by the revisionist through her mother.

(3.) Heard Mr. Gaurav Singh, learned counsel for revisionist and Mr. Pramod Tiwari, learned Brief Holder for the State.