ABDUL QADIR JALALUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) This revision is preferred by the revisionist Abdul Cadir being aggrieved by the judgment and order dated 14.10.05 passed by the learned Sessions Judge, Agra in Criminal Appeal No. 123 of 2005, whereby the appeal has been dismissed and the order dated 8.9.2005, passed by Juvenile Justice Beard, Agra in Case Crime No. 149 of 2005 under Section 2/3 of U.P. Gangster and Anti Social Activities (Prevention) Act, P.S. Nai KI Mandi , district Agra whereby the bail application of the revisionist has been rejected.

(2.) The facts, in brief, of this case are that the F.I.R. of this case has been lodged by Sri Fateh Singh, Station Officer of Police Station Nai Ki Mandi, Agra on 1.6.2005 alleging therein that the revisionist is involved in some criminal cases and he is gangster. The applicant took the plea of Juvenile, consequently he was declared juvenile, aged bout 15 years by the Judge, Juvenile Court on 5.9.2005. That order has not been challenged by the State of U.P. or the complainant, thereafter the applicant moved an bail application, the same has been rejected by the Juvenile Justice Board, Agra on 8.9.2005. Against that order, the revisionist filed Criminal Appeal No. 123 of 2005, the same has been dismissed by the learned Sessions Judge, Agra on 14.10.2009.

(3.) Heard Sri Sahab Tiwari, learned Counsel for the revisionist and learned A.G.A.