TALIB ANSARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The Criminal Revision No. 2136 of 2019, under Section 102 of Juvenile Justice (Care and Protection of Children) Act 2015 (hereinafter referred to as the 'Act') is directed against the judgement and order dated 11.04.2019 passed by learned Sessions Judge, Mau in Criminal Appeal No. 35 of 2019 dismissing the said appeal and confirming the order dated 28.01.2019 passed by Juvenile Justice Board, Mau, rejecting the bail application moved on behalf of the revisionist in Case Crime No. 454 of 2018, under Sections 489A, 489B, 489C, 489D I.P.C. and Section 5/7 of S.B.S. Act, P.S. Kotwali, District- Mau.

(2.) The Criminal Revision No. 2133 of 2019, under Section 102 of the Act is directed against the judgement and order dated 27.04.2019 passed by learned Sessions Judge, Mau in Criminal Appeal No. 38 of 2019 dismissing the said appeal and confirming the order dated 19.04.2019 passed by Juvenile Justice Board, Mau, rejecting the bail application moved on behalf of the revisionist in Case Crime No.454 of 2018, under Section 121A I.P.C., P.S. Kotwali, District-Mau.

(3.) Both the aforesaid revisions are filed by the revisionist Talib Ansari s/o Matloob Ansari through his mother Tabassum Ara with prayer to enlarge him on bail in different sections of Case Crime No. 454 of 2018. Both the revisions are related to each other, they are based on common facts and point of law, therefore, they are being disposed of by this common judgement.