GIRIJESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist and the learned AGA for the State.

(2.) By means of the instant revision, the revisionist Chitrarekha mother/natural guardian wife of Ranhit has sought bail of her minor son Girijesh in Case Crime No.218 of 2013 under Sections 147, 342, 376, 323, 504, 506 I.P.C. Police Station Gagaha, District Gorakhpur, with the prayer that the impugned judgment and order dated 12.03.2014 passed by the learned Sessions Judge, Gorakhpur in Criminal Appeal No.12 of 2014, Girijesh Vs. State of U.P.? affirming the order dated 21.01.2014 passed by the Juvenile Justice Board, Gorakhpur be set aside and the application moved for bail of? delinquent minor be allowed.

(3.) The relevant facts of this case in a nutshell are that? the first information report was lodged on 09.09.2013 at 16:15 hours, at Police Station Gagaha, District Gorakhpur at the instance of the victim Lilawati daughter of Patiraj Harijan-opposite party no.2 whereupon the allegations were made against the delinquent juvenile Girijesh and others alleging the commission of crime under Sections 147, 342, 376, 323, 504, 506 I.P.C. The matter was investigated into and after completion of the investigation, charge sheet was submitted against the delinquent juvenile.