RAM BAHADUR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Nand Lal Yadav, learned counsel for the revisionist and Sri L.D. Rajbhar, learned A.G.A. for the State and perused the record.

(2.) By means of this criminal revision, the revisionist Ram Bahadur Singh has challenged an order passed by the C.W.C. dtd. 9/2/2023 by which victim girl, a juvenile has been ordered to be kept in a 'woman protection home' and further an order passed by the appellate court dtd. 8/1/2024, whereby the appeal moved by the instant revisionist under Sec. 101 of J. J. Act, 2015 was dismissed at the stage of admission.

(3.) The relevant facts are that an F.I.R. came to be lodged against unknown person as regard missing of 15 year old daughter of the first informant under Sec. 363 I.P.C. The girl was recovered and was produced before the C.W.C. The C.W.C. enquired into the matter and found that her family members refused to appear before the C.W.C. for her custody and, therefore, with an unanimous opinion, she was directed to be kept in a Women Protection Home at Prayagraj. Ram Bahadur Singh filed an appeal challenging the aforesaid order under Sec. 101 of the J.J. Act, 2015.