ANIL KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision has been preferred against judgment and order dated 24-6-2006 passed in Criminal Appeal No. 49 of 2006, Anil Kumar v. State of U. P. in case crime No. 59 of 2006, under Sections 392, 411 and 120-B.I. P. C. whereby the criminal appeal was dismissed the order passed by Juvenile Justice Board was affirmed.

(2.) Brief facts, arising out of this revision, are that Head Constable Rajveer Singh lodged F. I. R. against two unknown miscreants on 23-3-2006 at about 12.15 p.m. under S. 392, I. P. C. stating that Rs. 61.000/- were snatched from him by two unknown miscreants. Three miscreants were apprehended by the police along with looted motorcycle upon which he was pillion rider upon motor cycle. After his arrest, he was sent to Judicial custody.

(3.) He was declared juvenile by board. His bail application was refused by the board as well as appellate Court.