SURESH KUMAR GUPTA,J. - (1.) This revision has been preferred by the revisionist Rohit Paswan through his father Mukesh Pawan against the judgment and order dated 24.9.2019 passed by the learned VIII Additional Sessions Judge/ Special Judge, Protection of Children from Sexual Offences Act, Jaunpur in criminal appeal no. 66 of 2019 in case crime no. 103 of 2019 under Section 363 , 366 , 376 IPC and section 3 / 4 of Protection of Children from Sexual Offences Act, Police Station- Shahganj, District- Jaunpur as well as order dated 29.8.2019 passed by the Juvenile Justice Board, Jaunpur whereby the case no. 57 of 2019 has been rejected.
(2.) Heard learned counsel for the revisionist and learned A.G.A for State.
(3.) The brief facts of this case are that the daughter of the complainant has been enticed away by revisionist on 5/6.4.2019 and ravished her against her wishes and thereafter the victim was recovered on 7.4.2019 at 10.00 A.M. near vishwa bank road where she told that the revisionist committed rape against her wishes. FIR was lodged by the father of the victim on 7.4.2019 at 9.15 P.M. After arrest of the revisionist the revisionist has been declared juvenile on 8.8.2019. Although the revisionist was declared juvenile but his bail application was rejected by the Juvenile Justice Board.;