JUVENILE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Revision has been preferred against the order dtd. 4/3/2021, passed by learned Special Judge (POCSO)/ Additional Sessions Judge/ F.T.C., Haldwani, District Nainital in Criminal Appeal No.01 of 2021, whereby, learned Appellate Court has dismissed the Appeal and affirmed the order dtd. 5/11/2020, passed by Juvenile Justice Board, Nainital, by which, the bail application of the revisionist was rejected. Revisionist is detained under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 in connection with the First Information Report No.172 of 2020, registered at police station Kathgodam, District Nainital.

(2.) The First Information Report was lodged by the mother of the deceased expressing suspicion that the revisionist along with the other named person had committed the murder of her daughter. One knife was recovered at the pointing out of the present revisionist. The clothes worn by the revisionist at the time of the incident and the said knife were sent to the Forensic Science Laboratory for examination.

(3.) Heard Mr. Lalit Sharma, learned counsel assisted by Ms. Anmol Sandhu, learned counsel for the revisionist and Mr. V.S. Rathore, learned AGA for the State.