- (1.) Revisionist Monu @ Moni @ Rahul @ Rohit, a juvenile in conflict with law, has preferred instant criminal revision Under Section 53 of Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred as the Act), seeking his release on bail in Crime No. 240 of 2010 under Section 376(2)(g) I.P.C. P.S. Singhawali Aheer, District Baghpat. His bail prayer already stood rejected by Juvenile Justice Board and lower appellate court in Criminal Appeal No. 59 of 2011, vide orders dated 2.2.2011 and 26.2.2011 respectively.
(2.) At the outset a brief resume of background facts are sketched below.
(3.) Sonia(victim), a young damsel, aged about 14 years, resident of Karmalipur Garhi, Baghpat, had gone to Chopra Maheshpur to attend a marriage ceremony on 30.6.2010, where, at 10:00 p.m., four accused persons namely Monu @ Moni @ Rahul @ Rohit(revisionist), Umed, Kallu @ Kuldeep and an unknown accused kidnapped her at gun point by gagging her mouth when marriage procession was in progress and after carrying her to an abandoned ruinous house raped her at gun point. FIR of temerity, annexure No. 1, was lodged by Victim's uncle Ved Pal at P.S. Singhawali Aheer, District Baghpat, on 1.7.2010 at 2:00 a.m., as Crime No. 240 of 2010, under Section 376 I.P.C.;