SANJU Vs. STATE OF U. P.

JUDGEMENT

(1.) This revision is directed against the judgment and order dated 26.10.2019 passed by Additional Sessions Judge/Special Judge POCSO Act, Kaushambi dismissing Criminal Appeal No.35 of 2019 (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 30.7.2019 passed by Juvenile Justice Board, Kaushambi refusing the bail plea to the revisionist in Bail Application No.22 of 2019 under Section 498A, 304B IPC and Section 3/4 D.P. Act, Police Station Puramufti District Kaushambi.

(2.) Heard learned counsel for the revisionist as well as learned A.G.A. for the State and learned counsel for opposite party no.2 and perused the record.

(3.) The prosecution case, as per the version of the FIR, is that the daughter of the informant namely Ranjana was married to Santosh son of Bachcha and on 1.9.2018 she was set on fire by tying her with the cot on account of non-fulfilment of rupees one lac as dowry and thereafter during treatment she died on 7.9.2018.