SHAILENDRA KUMAR YADAV Vs. STATE OF U P

JUDGEMENT

(1.) VINOD Prasad, J. Heard SriAkhilesh Singh,learned Counsel for the revisionist and the learned A. G. A.

(2.) THE revisionist, Shailendra Kumar Yadav who is admittedly juvenile has filed this revision seeking his release in case crime No. 452 of 2005, under Sections 364, 368, 406, 328 I. P. C. , P. S. Kotwali, District Mainpuri. His bail application before the Juvenile Justice Board was rejected by it vide order dated 13-7- 2006 by observing that in the society his reputation is bad and if he will be released the purpose of justice will be defeated. THE order dated 13-7-2006 was challenged in Appeal No. 151 of 2006 before Sessions Judge, Agra by the revisionist accused. THE said appeal also was dismissed vide order dated 26- 8-2006. THE Lower Court has observed that it is not an impossible possibility that if released on bail the applicant will indulge into crime.

(3.) LEARNED A. G. A. also fail to point out as to on what material the Lower Appellate Court as well as Juvenile Justice Board was of the opinion that release of the applicant will hamper the purpose of justice.