(1.) Heard Sri N.D. Shukla, learned counsel for the revisionist, Sri Vikas Tiwari appearing for O.P.No.2 and Sri Kamal Singh Yadav, learned AGA appearing for the State.
(2.) This criminal revision is directed against an order of Sri Pushker Upadhyay, Additional Sessions Judge/Fast Track Court, 1st, Jhansi dated 01.12017 dismissing the criminal appeal no. 12/2017 and affirming an order of the Juvenile Justice Board, Jhansi dated 27.10.2017 passed in Bail Application No. 69/2017 relating to Case Crime No. 396 of 2016, under Sections 354B, 323, 324, 506 IPC and Section 8 of POCSO Act, P.S. Mauranipur, District Jhansi refusing bail to the applicant who claimed as a juvenile under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as "the Act").
(3.) The brief facts giving rise to the present revision are that the first informant-opposite party no.2 lodged an FIR with regard to an occurrence dated 20.09.2016 at 9:00 in the evening hours saying that his daughters Rakhi and Nishi besides his wife Usha had all gone to the Mela at Jalvihar and were proceeding to the Mela ground in Mauranipur when they were stopped on way by the revisionist along with three unknown persons allegedly telling them that they should come along with him to enjoy the Mela, to which the informant's daughter and wife protested telling the revisionist not to bother them. It is further said in the FIR that the informant's elder daughter aged about 17 years and the younger Nishi aged about 16 years were together. The revisionist with an intention to outrage their modesty caught hold of the younger daughter's hand that led the daughters to raise alarm. In consequence, Shashi Kant, Kamlesh and others came by and seeing that the revisionist and his companion beat up the informant's daughter and made good their escape threatening them with death. Nothing else was said in the FIR that was registered on 21.09.2016 at about five minutes past noon whereas the occurrence had allegedly taken place on 20.09.2016 at 9:00 p.m.