MD. ARMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and the learned AGA ad perused the record.

(2.) The present criminal revision under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 has been filed against the order dtd. 8/3/2022 passed by the learned Special Judge (POCSO) Act/Additional Session Judge, Sultanpur in Criminal Appeal No.14 of 2022, which was instituted by the accused-revisionist against the order dtd. 21/2/2022 passed by the Juvenile Justice Board, Sultanpur rejecting the bail application of the accused-revisionist in Case Crime No.Juv Case 53 of 2022, under Sec. 3/5A/8 of U.P. Prevention of Cow Slaughter Act, 1955, Police Station Kotwali Dehat, District Sultanpur.

(3.) Learned Juvenile Justice Board and the appellate court rejected the bail application of the accused-revisionist after considering the report of the District Probation Officer, in which he had said that there is no discipline exercised by the parents over the accused-revisionist, and if he is released on bail, there would be every possibility of the accused-revisionist committing another offence in the company of the criminals.