RAHUL DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the revisionist and learned A.G.A. for the State.

(2.) THIS revision has been preferred by the revisionist against the judgement and order passed by learned Additional Sessions Judge, Court No. 11, Farrukhabad dated 17.07.2014 and Juvenile Justice Board, Farrukhabad dated 04.04.2014, whereby the prayer for bail of the revisionist being a juvenile under the Juvenile Justice (Care and Protection of Children) Act, 2000 has been refused in case crime no. 521 of 2013, under Section 376(d) I.P.C. and Section 3 Protection of Child from Sexual Offence Act, 2012, Police Station Kotwali Fatehgarh, District Farrukhabad.

(3.) FACTS in brief giving rise to this revision are that the first information report was lodged at the concerned police station stating that daughter of the complainant Km. Preeti aged about 14 years stand in class 7th. She went out of her house on 2 O'clock in the after noon for tuition but she did not return till 05:00 P.M. Finally at about 06:30 P.M. she was found in a disgusting position near animal hospital, Police Line Road, Fatehgarh. On being asking, she reveal that while she was going for tuition, her friend Faizul daughter of Saleem took Preeti to her house at bhusamandi Police Station Kotwali, Fatehgarh. There she? made Preeti sit in the room in which Faizul's brother Amir and three unknown boys were present. Faizul close the room from outside, then Amir and other unknown boys committed rape on Preeti and later on left her in some vehicle near P.D. College, Fatehgarh. Since the girl was so afraid, she was not at once? in a position to brought to the police station.