DAMANDEEP SINGH AND ORS. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present revisions are preferred against the judgment and order dated 14.10.2015 passed by Principal Judge, Juvenile Justice Board, Rudrapur, Udham Singh Nagar, whereby applications moved by the Juvenile seeking bail under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 for the offence punishable under Sec. 302 & 504 IPC and 4/25 of the Arms Act were rejected as well as judgment and order dated 03.11.2015, passed by Sessions Judge, Udham Singh Nagar, whereby appeals filed by both the revisionists, were rejected. No doubt both the revisionists are accused in FIR Case Crime No. 170 of 2015 under Sec. 302 & 504 IPC and 4/25 of the Arms Act P.S. Gadarpur, District Udham Singh Nagar and allegation against both the accused -revisionists is that they have murdered Palvindra Singh @ Bobby by assaulting him with knife.

(2.) It is not in dispute that both the accused -revisionists are juvenile and are facing inquiry before the Juvenile Justice Board, Rudrapur.

(3.) This Court in the case of Akash Singh (minor) vs. State of Uttarakhand and another reported in, 2013 (1) N.C.C. 894 has held as under: