RADHEY SHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The revision has been filed under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short "the J.J. Act, 2000" hereinafter) against the order dated 1.6.2013 passed by learned Sessions Judge, Chittorgarh in Criminal Appeal No. 99/2013 by which that Court has dismissed the appeal filed by petitioner Radhey Shyam and upheld the order dated 27.5.2013 of Juvenile Justice Board, Chittorgarh in relation to F.I.R. No. 89/2013 of Police Station Gangrar, District Chittorgarh for the offences under Sections 376(g), 366, 363 I.P.C. read with Section 120B I.P.C. and Sections 3/4 and 16/17 of the Protection of Children from Sexual Offences Act, 2012.

(2.) I have heard both the parties. I have also perused the statement of the prosecutrix which was recorded by Judicial Magistrate, Chittorgarh under Section 164 Cr.P.C.

(3.) After perusal of the record and in the interests of justice, without commenting on the merits of the case and looking to the fact that the prosecutrix has said that accused-petitioner Radhey Shyam has not committed rape on her, I think it fit to the revision and grant bail to accused-petitioner Radhey Shyam.