GOLU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. appearing on behalf of the State.

(2.) This revision is directed against an order of Ms. Renu Rao, learned Additional Sessions Judge, Hapur dated 29.04.2019 dismissing Criminal Appeal No. 26 of 2019, under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as 'the Act') preferred by the revisionist from an order of the Juvenile Justice Board, Hapur rejecting the revisionist's bail plea in Case Crime No. 283 of 2018, under Sections 307, 323, 504, 506 I.P.C.

(3.) The FIR giving rise to the crime briefly says that the informant's son was weighing goods at his shop in the evening hours at 8.00 o'clock when Shiva, Kamal, Anand and Golu (revisionist) all sons of Suraj alighted there and battered Vishal. Amongst them Shiva assaulted Vishal with a knife blow to his abdomen, injuring him. The report shows that the victim had been rushed to the hospital for medical aid. The bail plea of the revisionists that came up before the Juvenile Justice Board was rejected going by the Social Investigation Report which shows that there was lack of discipline and control in the family. The revisionist preferred an appeal to the learned Sessions Judge which too has been dismissed by the order impugned.