- (1.) Heard learned counsel for the revisionist and learned AGA and perused the record.
(2.) This revision has been filed against the order dated 22.12.11 passed by the learned Sessions Judge, Jalaun at Orai in Criminal Appeal No.43/11 arising out of order dated 19.11.11 passed by the Juvenile Justice Board rejecting the bail application of the revisionist in Case Crime No.323/11, under Section 376 IPC, PS Madhogarh, District Jalaun.
(3.) Learned counsel for the revisionist has contended that the revisionist has been falsely implicated in this case, whereas he is innocent. It is further contended that admittedly the revisionist has been declared juvenile by the Juvenile Justice Board. It is also contended that the medical report does not support the prosecution version as according to it, the vagina of the victim Nandini was found to be normal and hymen was found to be intact. It is further contended that the revisionist being a juvenile, cannot be refused bail only on the suspicion that if released on bail, he can come in contact of known criminals, which may expose him to moral, physical and psychological danger.;