MOHD NAVI Vs. STATE OF U P

JUDGEMENT

(1.) Juvenile revisionist Mohd. Navi has prayed for his release on bail by filing instant revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act 2000, (hereinafter referred to as the Act), in Crime No. 1312 of 2007 State v. Mohd. Navi under Sections 302, 504, 506 I.P.C. Police Station Cantt. Bareilly, District Bareilly. His prayer for being released on bail has already been rejected by Juvenile Justice Board Bareilly.

(2.) Challenge to the aforesaid order of Juvenile Justice Board dated 4.11.2008 met with negative fate in Criminal Appeal No. 262 of 2008 as Additional Sessions Judge, court No. 6, Bareilly, also dismissed the appeal.

(3.) Facts as are culled out from various Annexures filed alongwith the affidavit appended in support of this revision indicate that on 7.10.2007, deceased Farooq, aged about 18 years, had an altercation with the revisionist in the morning. Both the persons, at that time, had flexed their muscles with each. On the same day at 2:10 p.m., when the deceased was coming out from the Mosque after offering Namaj, Ali Ahmed father instigated the revisionist to do away with deceased, on which Mohd. Navi stabbed the deceased with knife who after sustaining grievous injuries, fell down on the ground and was rushed to the District Hospital but there he lost his battle for life and expired.