PUNEET RAY Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal revision has been preferred by the revisionist/juvenile Puneet Ray @ Karan through his mother Smt. Kusum Ray, under Sec. 102 of The Juvenile Justice (Care and Protection of Children) Act, 2015 (in short the "Act of 2015") against the order dtd. 25/8/2020 passed by Juvenile Justice Board, Sultanpur Case Crime No. 48 of 2020, under Ss. 376D, 323, 504, 506, 352 Indian Penal Code (in short "I.P.C.") and Ss. 3(1)(r), 3(1)(s), 3(1)(w)(i) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short "SC/ST Act"), Police Station Dhammaur, District Sultanpur and the judgement dtd. 6/10/2020 passed by learned Additional Sessions Judge/Special Judge (POCSO), Court No. 12, Sultanpur in Criminal Appeal No. 24/2020.

(2.) Brief facts necessary for disposal of this Criminal Revision are as follows:-

(3.) After investigation, charge sheet was submitted against the revisionist-Puneet Ray @ Karan. The Court concerned took cognizance of the matter. The revisionist claimed juvenility and was so declared. Thereafter, the revisionist/juvenile moved bail application before the Juvenile Justice Board, that was rejected. Against that order an appeal was preferred under Sec. 101 of the Act of 2015 and appeal too was dismissed by the Appellate Court. Being aggrieved by the said order/judgment, the revisionist/juvenile preferred the present revision.