VISHNU Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision is directed against the judgment and order dtd. 16/12/2019 passed by Vth Additional Sessions Judge/ Special Judge, POCSO Act, Basti dismissing Criminal Appeal No.53 filed under Sec. 101 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short ''the Act') and affirming the order dtd. 27/9/2019 passed by Juvenile Justice Board, Basti refusing the bail plea to the revisionist in Case Crime No. 86 of 2019, under Ss. 376(D) IPC and Sec. 3/4 POCSO Act, Police Station Chhawani, District Basti.

(2.) Heard Shri Amitabh Tripathi, learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

(3.) The prosecution case, as per the version of the FIR, is that on 13/4/2019 at about 6 p.m. in the evening the revisionist Vishnu along with co-accused Golu @ Deepak had committed rape with the daughter of the informant namely Angel aged about 4 years.