GORE LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the revisionist and the learned AGA and perused the record.

(2.) THIS is a revision against the judgement and order dated 19.06.2010 passed by the learned Sessions Judge, Basti in Criminal Appeal No. 57 of 2010 (Gore Lal v State of U.P.) whereby the learned Sessions Judge dismissed the revisionist's appeal and refused to release him on bail.

(3.) THE revisionist Gore Lal is involved in Case No. 142 of 2006 (State v Jainav and others) arising out of Crime No. 3 of 2004, under sections 363, 366 and 376 IPC and 3(1)(XII) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, P.S. Mahuli, District Kabir Nagar. He moved an application for bail but the Juvenile Justice Board rejected the bail application. The appeal filed by the revisionist was also dismissed by the learned Session Judge.