- (1.) The present criminal revision is directed against the judgment and order dated 28.3.2008 passed by the learned Sessions Judge, Bareilly in Criminal Appeal No. 81 of 2008 and the order dated 28.2.2008 passed by the Juvenile Justice Board, whereby the bail application on behalf of the Juvenile in case Crime No. 582 of 2007, under Sections 376/511, I.P.C., Police Station Binavar, district Budaun has been rejected.
(2.) The case of the prosecution, in brief, is that the accused-applicant on 1.11.2007 at about 4 p.m. committed rape with the daughter of the informant, who was only 6 years old. The accused-Appellant was challenged by the police in the case. Accused claimed himself Juvenile offender of the age below 18 years. Latter on, an application to release the accused-revisionist on bail was moved before the Juvenile Justice Board but the same was rejected by the Board vide its order dated 28.2.2008.
(3.) Aggrieved by the said order, the revisionist-applicant preferred an appeal before the learned Sessions Judge, Bareilly being Crl. Appeal No. 81 of 2008. The said appeal was rejected by the learned Sessions Judge, Bareilly on 28.3.2008.;