MOHD.FAIZ ALAM KHAN,J. - (1.) Heard learned counsel for the revisionist, learned A.G.A. for the State as well as Shri Mahesh Kumar Sharma, learned counsel for opposite party No.2 through Video Conferencing and perused the record.
(2.) This Criminal Revision has been preferred on behalf of the Juvenile/Ankush Pandey aged about 17 years through his father and guardian Chandra Prakash Pandey against the orders dated 29.08.2019 passed by Special Judge, POCSO Act, Court No.8, Barabanki in Criminal Appeal No. 37 of 2019 and against the order dated 22.07.2019 passed by the Juvenile Justice Board, Barabanki, whereby the bail applications of the revisionist was rejected in Case Crime No. 64 of 2019, under Sections 452 , 376 I.P.C. and Section ? POCSO Act and Section 3(2)(v) of S.C./ S.T. Act , Police Station Subeha, District Barabanki.
(3.) Relevant facts necessary for the disposal of this revision are that in the instant matter First Information Report was lodged by respondent No.2 against Juvenile Ankush on 30.03.2019 at 16:52 hours, Police Station Subeha, District Barabanki stating therein that on 30.03.2019 at about 4:00 am in the morning informant had gone to his fields for agricultural work and his wife Ramraja had gone to ease herself and therefore prosecutrix (his daughter) aged about 14 years was sleeping in the hut and the door of the house was open. It is further stated that accused Ankush entered their house and dragged their daughter and after making her nude molested her. His daughter raised an alarm and when his wife arrived at her home, accused fled away from the scene and on ''hue and cry' made by his wife persons residing nearby assembled at his house.;