MOHD. JAFFA 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 10.12.2013, passed by the learned I Addl. Sessions Judge, Udham Singh Nagar, in Criminal Appeal no. 271 of 2013 "Mohd. Jaffar Vs. State of Uttarakhand" and order dated 18.11.2013 passed by the learned Juvenile Justice Board, Udham Singh Nagar.

(3.) Learned counsel for the revisionist submitted that revisionist was arrested in connection with FIR No. 526 of 2013, relating to offences punishable under Section 365, 302, 201 IPC. He submitted that the revisionist is in jail since 27.10.2013. Thereafter, the revisionist moved bail application before the Juvenile Justice Board, but the same was rejected vide order dated 20.11.2013. Learned counsel for the revisionist argued that the order passed by the Juvenile Board is incorrect.