DILAWAR Vs. STATE OF UTTARAKHAND
LAWS(UTN)-2021-6-1
HIGH COURT OF UTTARAKHAND
Decided on June 10,2021

DILAWAR Appellant
VERSUS
STATE OF UTTARAKHAND Respondents

JUDGEMENT

R.C.KHULBE,J. - (1.)This criminal revision, preferred by the revisionist u/s 102 of Juvenile Justice (Care & Protection) of Children Act, is directed against the judgment and order dated 15.09.2020 passed by the Juvenile Justice Board, Dehradun in Bail Application Crime No. 187/2020, State Vs. Dilawar @ Sonu as well as the judgment and order dated 30.09.2020 passed by the Addl. Sessions Judge/FTC/Special Judge (POCSO) Dehradun in Crl. Bail Appeal No.100/2020, Dilawar @ Sonu Vs. State.
(2.)Heard learned counsel for the parties.
(3.)Learned Counsel for the revisionist as well as learned Counsel for the State admitted that the revisionist is a juvenile who is involved in connection with Crime No.187/2020 under Section 376 IPC and Sections 3/4 of the POCSO Act. The revisionist being a juvenile moved the bail application before the Juvenile Board Dehradun, which was rejected vide its order dated 15.09.2020. Aggrieved by it, the revisionist preferred Criminal Bail Appeal No.100/2020 before the learned Addl. Sessions Judge, which was also dismissed vide judgment and order dated 30.09.2020.


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