ABHINAV SIDDHU @ VIKAS (MINOR) Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Rejoinder affidavit is accepted on record.

(2.) This Criminal Revision has been filed by the revisionist for quashing and setting aside the judgment and order dated 17.02.2017 passed by Fast Track Court/ Additional Sessions Judge/Special Judge, POCSO, Rudrapur, Udham Singh Nagar in Criminal Appeal No. 40 of 2017 and the order dated 02.02.2017 passed by the learned Juvenile Justice Board. It has also been prayed that the applicant/revisionist may be granted bail in F.I.R. No. 17 of 2017, under Section 307, 504, 506/34 I.P.C., registered at Police Station Transit Camp, Rudrapur, Udham Singh Nagar.

(3.) Learned counsel for the revisionist submitted that revisionist was arrested in connection with F.I.R. No. 17 of 2017, relating to offences punishable under Section 307, 504, 506/34 of I.P.C. The revisionist moved the bail application before the Juvenile Justice Board; but, the same was rejected vide order dated 02.02.2017. Learned counsel for the revisionist argued that the order passed by the Juvenile Board is incorrect on account that, before rejecting the bail application of the revisionist, the Juvenile Board has not considered the plea of the revisionist that he is juvenile.