Saroj Yadav,J. - (1.) This criminal revision has been preferred by the juvenile Aman Kashyap through his mother, under Section 102 of Juvenile Justice of the Juvenile Justice (Care and Protection of Children) Act of 2015 (for short 'Act of 2015' ) against order dated 28.8.2020 passed by Additional District and Sessions Judge/Special Judge(POCSO Act), Gonda in Criminal Appeal No.21 of 2021 (Aman Kashyap Vs. State of U.P.) and order dated 2.7.2020 passed by Principal Magistrate, Juvenile Justice Board, Gonda in Case No.18/2020 (State of U.P. Vs. Aman Kashyap in Case Crime No.10/2020, under Sections 363, 366, 506, 376 (3) Indian Penal Code ( in short 'I.P.C.' ) and Section 3/4 of the Protection of Children from Sexual Offences Act of 2012 ( in short 'POCSO Act' ), Police Station Kotwali Nagar, District Gonda.
(2.) Brief facts necessary for disposal of this criminal revision are as under :-
(3.) An F.I.R. bearing Case Crime No.10/2020 was registered against the revisionist at police Station Kotwali Nagar, District Gonda under Sections 363, 366, 506, 376 (3) I.P.C. and under Section 3/4 of POCSO Act. In the F.I.R., allegations against the revisionist are that he enticed away the daughter of the complainant on 8.12.2019 at about 9.00 p.m. in the night. He left the victim back on 29.12.2019 and threatened to kill her if she tells anybody about the incident. In her statement recorded under Sections 161 and 164 Cr.P.C., the victim has stated that Aman (revisionist) took her away forcibly and committed rape upon her. The revisionist was declared juvenile by the Juvenile Justice Board per order dated 8.6.2020. He moved application to release him on bail which was rejected by the Juvenile Justice Board per order dated 2.7.2020. ;