LAWS(ALL)-2015-5-24

RAVI Vs. STATE OF U P

Decided On May 08, 2015
RAVI Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) HEARD learned counsel for the revisionist, Sri Gaurav Kakkar, learned counsel for the opposite party no.2 and the learned AGA for the State.

(2.) BY means of the instant revision, the revisionist Kusum mother/natural guardian wife of Jatanvir has sought bail of her minor son Ravi in Case Crime No.184 of 2013 under Sections 147, 148, 149, 452, 302, 307 I.P.C. and 7 Criminal Law Amendment Act, Police Station Dadari, District Gautam Budh Nagar, with the prayer that the impugned judgment and order dated 16.11.2013 passed by the learned Sessions Judge, Gautam Budh Nagar, in Criminal Appeal No.79 of 2013, Ravi Vs. State of U.P. affirming the order dated 11.10.2013 passed by the Juvenile Justice Board, Gautam Budh Nagar, 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 24.04.2013 at 19:30 hours, at Police Station Dadari, District Gautam Budh Nagar, at the instance of the Phuttan Singh -opposite party no.2 whereupon the allegations were made against the delinquent juvenile Ravi and others alleging the commission of crime under Sections 147, 148, 149, 452, 302, 307 I.P.C. and 7 Criminal Law Amendment Act. The matter was investigated into and after completion of the investigation, charge sheet was submitted against the delinquent juvenile.