SURESH KUMAR GUPTA,J. - (1.) This revision has been preferred by the revisionist Jatin Yadav, through his natural father Shaudan Singh against the the judgment and order dated 6.9.2019 passed by Ist Additional District and Sessions Judge, Baghpat in Criminal Appeal No. 41 of 2019 and order dated 24.6.2019 passed by Juvenile Justice Board, Baghpat and further may kindly be pleased to enlarge the revisionist on bail in case crime No. 1173 of 2018, under Section 302 IPC, P.S. Baghpat, District Baghpat (State Vs. Jatin Yadav).
(2.) Heard Sri Ram Raj Pandey learned counsel for the revisionist, Sri Jitendra Pratap Singh, learned counsel for the opposite party No. 3, learned A.G.A for State and perused the record.
(3.) Learned counsel for the revisionist has submitted that the revisionist is juvenile and has falsely been implicated in the present case due to party bandi. It is further submitted that the revisionist is not named in the FIR, his name is disclosed on the statement of the co-accused Anurag @ Shamsher Singh Yadav. There is no evidence against him but the Investigating Officer wrongly filed the charge sheet against the revisionist. It is further submitted that the recovery of katta, is false and frivolous. It is further submitted that the co-accused Mantoo Panchal had already granted bail by way of appeal before Ist Additional Sessions Judge, Baghpat. No incriminating fact has been mentioned in the report submitted by the District Probation Officer. If he is released on bail, he will not misuse the liberty of bail. He is languishing in remand home since 22.9.2018. The impugned orders are against the provision of law which are liable to be set aside.;