SHYAMU (JUVENILE) Vs. STATE OF U. P.

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 2.11.2019 passed by Special Judge (POCSO Act)/Additional Sessions Judge, Court No.9, Mathura dismissing Juvenile Criminal Appeal No.68 of 2019 (Shyamu vs State of UP and another), filed under Section 101 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short ''the Act') and affirming an order of Juvenile Justice Board, Mathura dated 7.8.2019 refusing the bail plea to the revisionist in Case Crime No.489 of 2018 under Sections 498A, 304B, 323 IPC and Section 3/4 Dowry Prohibition Act, Police Station Barsana District Mathura.

(2.) Heard Sri Manish Tiwary, learned senior Advocate assisted by Sri Atharva Dixit, learned counsel for the revisionist, learned A.G.A. appearing for the State and perused the record.

(3.) The prosecution case, as per the version of the FIR, is that the marriage of the deceased of the present case namely Smt. Neetu, who happens to be the daughter of the first informant of the present case namely Ramesh Chandra was solemnized with the brother of the revisionist namely Satyapal on 25.4.2015 and allegedly after the marriage the husband of the deceased namely Satyapal, mother-in-law of the deceased namely Vimla Devi, father-in-law of the deceased namely Vijendra and the revisionist used to torture the revisionist in lieu of demand of dowry.