V.K.Chaturvedi, J. - (1.) Counter and rejoinder-affidavits have been exchanged between the parties. Heard Sri A.K. Rathore for revisionist and learned A.G.A.
(2.) Fahim has preferred this revision against the judgment and order dated 10.2.2005 passed by Additional Sessions Judge/Special Judge (E.C. Act), Jaunpur in Criminal Appeal No. 5 of 2005 whereby, he dismissed the appeal and refused to release the revisionist on bail against the judgment and order dated 1.2.2005 passed by Juvenile Justice Board, Jaunpur in Case No. 2730 of 2004, Crime No. 184/2004 under section 377, I.P.C.
(3.) It is contended that once the revisionist is declared juvenile then he should have been released on bail because there is no finding by the juvenile justice Board or Appellant Court that there is any reasonable ground for believing that the release is likely to bring him into association with any known criminal or expose him to moral, physical or psychological danger or that his release would defeat the ends of justice.;