BHOLA ALIAS SATENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision has been preferred against the impugned judgment and order dated 26.10.2013 passed by Sessions Judge, Budaun in Criminal Appeal No. 186 of 2013 ( Bhola @ Satendra Vs. State of U.P.) arising out of order dated 24.9.2013 passed by Principal Judge, Juvenile Justice Board, Budaun in Case Crime No. 37 of 2013, under Sections 363, 366, 368 and 376 I.P.C., Police Station Civil Lines, Budaun whereby the learned lower appellate court has dismissed the criminal appeal of the revisionist and has confirmed the order of the Juvenile Justice Board, Budaun, refusing the bail to the juvenile/revisionist.

(2.) I have heard learned counsel for the revisionist, learned counsel for opposite party no. 2 as well as learned A.G.A. and perused the records.

(3.) On 14.1.2013 at 11.30 A.M. an F.I.R. was lodged by opposite party no. 2 at Police Station Civil Lines, Budaun to the effect that on 13.1.2013 in the early morning at about 5.00 A.M., his daughter Km. Mamta aged about 14 years had gone to the fields to attend the call of nature from where she was enticed away by accused persons Bhola, Karru and Sandhya Devi. While the accused persons were taking away his daughter, two persons living in the vicinity Roop Ram and Amreesh had seen them.