UMESH Vs. STATE OF U P

JUDGEMENT

(1.) This revision under section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'Act') is directed against the order dated 31.5.2011 passed by Addl. Sessions Judge, Court No.4, Jaunpur in criminal juvenile appeal no. 46 of 2011 and order dated 3.5.2011 passed by Juvenile Justice Board, Jaunpur (hereinafter referred to as the 'Board') in case crime no.129A of 2011 under sections 147, 148, 149, 307, 302 IPC, PS Machhli Shahar, District Jaunpur whereby the application for bail of revisionist Umesh was rejected.

(2.) The revisionist is an accused in the aforesaid criminal case. He was declared juvenile in conflict with law. The application for bail was rejected by the Board on the ground that the revisionist was named in the FIR and the offence was of grave nature.

(3.) The revisionist filed an appeal before learned Sessions Judge, which was rejected. Hence, this revision.