AMIT Vs. STATE OF U.P. AND ANOTHER

JUDGEMENT

(1.) This revision has been preferred for release of the revisionist, who is juvenile against the judgement and order dated 19.11.2014 passed by the Juvenile Justice Board, Ghaziabad as well as order dated 25.3.2015 passed by the Special Judge (E.C. Act) in Criminal Appeal No. 19 of 2015, under sections 364, 302, 201 IPC, PS Muradnagar, district Moradabad whereby the prayer for bail has been rejected by both the courts.

(2.) Admittedly, the revisionist is a juvenile aged twelve and half years and special provisions are there for the bail of a juvenile.

(3.) The brief facts of the case are that on 26.8.2014 a written report was lodged by the informant Faiyyaz at police station Murad Nagar, district Ghaziabad to the effect that on 25.8.2014 his son, Adil, aged about 18 years, had gone to play from villge with Amit, Abdulla, Amir Khan and Jikriya. During play, there was some altercations between Adil on one side and Amit, Abdulla, Khan and Jikriya on the other. In the evening all the four accused persons took away Adil, the deceased towards crematorium. When the accused were taking away the deceased, they were seen and stopped by Irshad and Alladin, but they did not stop and they were saying that you will meet Adil (deceased) tomorrow. The informant kept on searching his son throughout the night. When the informant reached crematorium next day at 9.15 AM, the dead body of the deased was lying which was tied around the neck. On the basis of the aforesaid report a case was registered against the revisionist and other co-accused at case crime No. 595 of 2004, under sections 364, 302, 201 IPC, police station Murad Nagar, district Ghaziabad.