SALMAN (MINOR) Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A first information report was lodged against two named accused including the applicant/revisionist in connection with offences punishable under Sections 363, 376 &120B of IPC and Section 3Ka/4 of the Prevention of Children for Sexual Offices Act, 2012 (POCSO). Another accused being a woman was directed to be enlarged on bail by this Court vide order dated 18.11.2014.

(2.) THE allegation against the accused is that he committed rape with the prosecutrix, aged 13 years, in a sugarcane field.

(3.) LEARNED Juvenile Justice Board, after considering the facts of the case, rejected the bail application of the applicant/revisionist. Feeling aggrieved, the accusedrevisionist preferred a Criminal Appeal before the Sessions Judge, Haridwar, without getting any success. Still aggrieved against the same, present Criminal Revision has been preferred on behalf of the accusedrevisionist.