SHABBIR Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) This criminal revision has been preferred against the order dated 6.6.2014 passed by the Additional Sessions Judge, Court No. 3 Bulandshahr dismissing Criminal Appeal No. 63 of 2014, Shabbir Vs. State of U.P., and the order dated 15.4.2014 passed by the Juvenile Justice Board, Bulandshahr in Bail Application No. 44 of 2014 whereby the bail application of the revisionist has been rejected.

(2.) Brief facts are that the complainant Salim Khan gave a written report at the police station stating that he is resident of Jatiyan-2, Chacharai Road, Qasba Jahnagirabad, District Bulandshahr. On 19.10.2013 at 1.30 in the noon, he was going with his wife to leave his nephew at Bulandshahr. On the way, he was informed that Shabana had called the complainant's daughter, namely, Manisha to her house and had closed her in a room with her brother Shabbir, who raped the complainant's daughter. When the mother of the complainant, namely Asharfi Begum went to trace the daughter of the complainant, she heard the shrieks of the daughter of the complainant. On this Ishtiyak and Asharfi Begum reached the spot and broke open the lock of Shabbir's house and from their Manisha aged about 12 years was recovered.

(3.) I have heard learned counsel for the revisionist and the learned A.G.A.