(1.) Instant criminal revision, filed under Section 53 of Juvenile Justice (Care and Protection of Children) Act, 2000, is directed against the order dated 16.10.2014 passed by Additional Sessions Judge, court no. 9, Ghaziabad, dismissing the Criminal Appeal No. 136 of 2014, filed under Section 52 of the Act thereby confirming the order dated 31.07.2014 passed by Juvenile Justice Board, Ghaziabad, rejecting the prayer for bail of Deepak @ Lala in Case Crime No. 237 of 2013, under Sections 147, 148, 149, 302, 307, 394, 34, 454, 411, 506, 120-B I.P.C., Police Station Kavi Nagar, District Ghaziabad.
(2.) I have heard Sri Vikash Chandra Tiwari, learned counsel for the revisionist and Sri Sudhir Kumar Agrawal, learned counsel for the respondent.
(3.) Briefly stated facts are that an F.I.R. was registered against the applicant and four others alleging that on 25.02.2013 at about 11:00 a.m., accused persons entered into the house of informant and resorted to indiscriminate firing, murdered Yashveer and caused injuries to informant Sriniwas. They also snatched the licensed revolver and rifle etc. Report was lodged on the same day after 45 Minutes at Police Station Kavi Nagar, District Ghaziabad.