ZAVED (MINOR) Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS revision under section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'Act') is directed against the order dated 9.11.2009 passed by Addl. Sessions Judge/ Special Judge (S.C./S.T. Act), Meerut in criminal appeal no.207 of 2009 and order dated 28.8.2009 passed by Juvenile Justice Board, Meerut (hereinafter referred to as the 'Board') in case crime no.291 of 2009 under section 376 IPC and section 3 (2) (5) S.C./S.T. Act, PS Sardhana, District Meerut whereby the application for bail of revisionist Zaved (Minor) was rejected.

(2.) THE revisionist is an accused in the aforesaid criminal case. He was declared juvenile in conflict with law. The application for bail was rejected by the Board on the ground that his release on bail is likely to expose him to mortal danger.

(3.) HEARD learned counsel for the revisionist, learned A.G.A. for the State and perused the impugned orders. Learned counsel for the complainant did not appear on 14.9.2010 when the case was listed peremptorily and was taken in revised.