VIKKI ALIAS VIKAS Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 21.11.2019 passed by First Additional Sessions Judge, Baghpat dismissing Criminal Appeal No.51 of 2019 ( Vikki Alias Vikas versus State of UP) filed under Section 101 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act') and affirming the order dated 4.9.2019 passed by Juvenile Justice Board, Baghpat refusing the bail plea to the revisionist in Case Crime No.383 of 2017 under Section 376-D, 120-B, 452, 506, 504, 323, 34 IPC and Section 66A of I.T. Act and Section 62/63 of Copyright Act, P.S. Khekra, District Baghpat.

(2.) Heard Sri J.B. Singh, holding brief of Sri Anil Kumar Jaiswal, learned counsel for the revisionist as well as learned A.G.A. for the State and perused the record.

(3.) The prosecution case, as per the version of the FIR which was lodged by the mother of the victim, is that her daughter namely Km. Bharti was enticed away by co-accused Soni wife of Sunil, Sonam and Savita and thereafter revisionist Vikki alias Vikas committed rape with her and co-accused Sonu made the video clip of the same.