TANVEER Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Mohd. Safdar, Advocate, present for the revisionist.

(2.) Mr. P.S. Saun, Deputy Advocate General, present for the State/respondent No.1.

(3.) The revisionist is admittedly a juvenile in conflict with law. The revisionist is presently in Juvenile Justice Home and he is below 18 years of age. The revisionist was charged under Sections 363/366A/376(2)(i) of IPC and 3/4 of the Protection of Children from Sexual Offences Act in case crime no.341 of 2016 at Police Station Kotwali Laksar, District Haridwar. The bail application of the revisionist has been rejected by the Juvenile Justice Board, Haridwar on 18.01.2017. Subsequently, the appeal filed by the revisionist against the order dated 18.01.2017 has also been rejected by the Special Judge POCSO/Additional Sessions Judge, Haridwar on 01.03.2017. Hence the present revision.