Saroj Yadav,J. - (1.) This criminal revision has been preferred by the revisionist/juvenile Vipin Mali through his mother Smt. Pushpa Devi, under Section 102 of The Juvenile Justice (Care and Protection of Children) Act, 2015 (in short the "Act of 2015") against the judgement dated 30.05.2019 passed by learned Additional Sessions Judge Ist, Sultanpur in Criminal Appeal No. 55 of 2019 as well as order dated 18.04.2019 passed by Principal Magistrate, Juvenile Justice Board, Sultanpur in Case Crime No. No. 541/2018, under Sections 363, 366, 504, 506 Indian Penal Code (in short "I.P.C.") and Section 7/8 of The Protection of Children from Sexual Offences Act, 2012 (in short "POCSO Act"), Police Station Lambhua, District Sultanpur.
(2.) Brief facts necessary for disposal of this Criminal Revision are as follows:- An F.I.R. bearing Case Crime No.541 of 2018 was registered against the revisionist/juvenile and four other co-accused persons on the basis of written complaint moved by the complainant Ram Bahadur Yadav narrating the facts that on 15.11.2018 at about 9 AM, the daughter of the complainant aged about 17 years, who was studying in Class 12th in Sarvodaya Inter College, Lambhua, Sultanpur went to her School and when she did not come back, he made a search for her but could not know anything. On the next date, the complainant enquired about her daughter in her School, he came to know that his daughter did not reach the School on 15.11.2018. Thereafter, the complainant made a further search and came to know that Vipin Mali resident of the same village was also missing from the date of incident. Arjun and Dheeraj Yadav, who were friends of Vipin Mali told the complainant that Vipin Mali has taken away his daughter. Thereafter, he met with the father and brother of Vipin Mali, they assured that his daughter would be brought back within two days. On 18.11.2018, when the complainant went to the house of Vipin Mali to enquire about his daughter, then the father of the Vipin Mali abused him and threatened of dire consequences.
(3.) After investigation, the revisionist and four other accused persons were charge-sheeted. The Court concerned took cognizance of the matter. The revisionist claimed juvenility and was declared juvenile by the Juvenile Justice Board, Sultanpur vide order dated 18.04.2019. Thereafter, the revisionist/juvenile moved bail application before the Juvenile Justice Board, Sultanpur that was rejected vide order dated 09.05.2019. Against that order an appeal was preferred under Section 101 of the Act of 2015 and that appeal too was dismissed by the Appellate Court vide judgment and order dated 30.05.2019. Being aggrieved with the said order/judgment, the revisionist/juvenile preferred the present revision.;