PARSUM Vs. STATE OF U.P. AND ORS.

JUDGEMENT

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

(2.) By means of the instant revision, the revisionist Rajjan father/natural guardian son of Ram Prakash has sought bail of his minor son Parsum @ Rajesh Gupta in Case No.64 of 2013 Parsum @ Rajesh Gupta, arising out of Case Crime No.832 of 2013 under Sections 452, 376-D (Gha), 506 I.P.C.and 4 Protection of Children from Sexual Offence Act, 2012, Police Station Baheri, District Bareilly, with the prayer that the impugned judgment and order dated 25.10.2013 passed by the learned Additional Sessions Judge, Court No.7, Bareilly, in Criminal Appeal No.190 of 2013, affirming the order dated 27.08.2013 passed by the Juvenile Justice Board, Bareilly be set aside and the application moved for bail of delinquent minor be allowed.

(3.) The relevant facts in a nutshell are that the first information report was lodged 16.06.2013 at 14:30 hours at the instance of the informant Dinesh Sharma against the applicant Parsum @ Rajesh Gupta regarding commission of the offence at Case Crime No.832 of 2013, under Sections 452, 376Gha, 506 I.P.C. and 4 Protection of Children from Sexual Offences, 2012, at Police Station Baheri, District Bareilly. The matter was investigated into and after completion of the investigation, charge sheet was submitted against the delinquent juvenile.