ANGREJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner through his father has preferred this revision petition aggrieved by the order dated 03.05.2016 passed by the Juvenile Justice Board as well as the order dated 09.05.2016 passed by the Sessions Judge, Hanumangarh.

(2.) Counsel for the petitioner states that the statements of the prosecutrix was recorded under Section 164 Cr.P.C. As per the statements, the juvenile was forced to have sexual intercourse with the prosecutrix and she was threatened that if she disclose the incident, the petitioner would killed.

(3.) The learned Public Prosecutor has defended the impugned orders his contention is that this is a case of gang rape and in such cases, the juvenile should not be enlarged on bail.