VISHNU CHANDRA GUPTA, J. - (1.) THIS criminal revision under Section 53 of Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'JJ Act') has been filed against the order dated 16.01.2014 passed by learned Sessions Judge, Faizabad in Criminal Appeal (Juvenile) No.163 of 2013 (Paplu @ Amit Kumar Vs. State of U.P.) arising out of Case Crime No.400 of 2013, under Sections 376 (2)(g) of IPC and Section 3/4 of Protection of Children from Sexual Offences Act, Police Station Pura Kalander, District Faizabad whereby the appeal was dismissed and order dated 06.12.2013 passed by learned Principal Magistrate, Juvenile Justice Board, Faizabad rejecting the prayer of revisionist to release on bail under section 12 of JJ Act, has been affirmed.
(2.) HEARD Ms. Sapana Verma, learned counsel for the revisionist, learned A.G.A. and Sri Vijyendra Prakash Tripathi, learned counsel for the opposite party no.2 and also perused the record.
(3.) THE revisionist is a declared juvenile in conflict with law. He has been sent by police to face trial under Section 376 (2)(g) IPC and section 3/4 of Protection of Children from Sexual Offences Act. The prayer of the revisionist under Section 12 of JJ Act for release on bail was declined by learned Principal Magistrate, Juvenile Justice Board vide order dated 06.12.2013. Aggrieved by the order dated 06.12.2013, the revisionist filed appeal under section 52 of JJ Act before learned Sessions Judge, Faizabad but the same has also been dismissed vide impugned order dated 16.01.2014. The prayer of the revisionist for release on bail has been rejected on two grounds.;