AJAY @ ABHINAY KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD counsel for the revisionist and the learned A.G.A. for the State. Opposite party no. 2 was served sufficiently but he did not appear before this Court.

(2.) CHALLENGE in this revision is to the order dated 1.11.2014 passed by the Additional Sessions Judge, Court No. 2, Bareilly and athe order of Principal Magistrate, Juvenile Justice Board dated 6.9.2014 passed in Case Crime No. 172 of 2014 under Sections 364, 302, 201 I.P.C. Police Station Bhuta, District Bareilly rejecting the bail application of the Juvenile revisionist.

(3.) IT has been alleged that the deceased aged about 21 years left his house on 12.7.2014 at 7.30 p.m. He could not be traced, hence, the respondent lodged a missing report. Later on, the name of revisionist came into picture. The revisionist was declared a juvenile, vide order dated 27.8.2014 passed by the Principal Magistrate, Juvenile Justice Board, Bareilly. The bail application of the revisionist was rejected, vide order dated 6.9.2014 after obtaining? police report and report of District Probation Officer.? The Juvenile filed an appeal before the Additional Sessions Judge, which was also dismissed. The Sessions Judge, while dismissing the appeal of the revisionist, held that there was every likelihood of the delinquent juvenile to come in association with criminals which would expose him to moral, physical or psychological danger.