MUKHTAR AHMAD, J. - (1.) SACHIN Kumar, a juvenile in conflict with law, has preferred this revision under section 53 of the Juvinile Justice (Care and Protection ) Act 2000, ("Act" in short) against the judgment and order dated 22.10.2014 passed by the learned Incharge Sessions Judge dismissing the Criminal appeal No. 90 of 2014 (Sachin Vs. State of U.P.) and judgment and order dated 31.7.2014 passed by the Principal Judge, Juvenile Justice Board, Badaun refusing the bail.
(2.) BRIEFLY stated, the facts giving rise to the instant revision are that the complainant -opposite party no. 2 (Deepak Kumar) lodged a first information report on 25.4.2014 at police station Ughaiti, District Badaun ,alleging that on 25 -4 -14 his three and half years aged minor daughter Tamanna came weeping to the house at about 9.30 hours and told to him by signs and hints that Sachin -Chacha has committed wrong with her .Thereafter his wife saw blood on her private parts. Complainant along with prosecutrix went to the house of Sachin but he was not found there. The prosecutrix was alleged to often visit for playing in the house of the accused .The case was registered as case crime No. 163 of 2014 under Section 376 I.P.C. and Section 3/4 POSCO Act.
(3.) THE appellant accused claimed juvenility which was accepted and he was declared juvenile vide order dated 30.6.2014, but bail was denied .Criminal appeal filed against the same has also been dismissed. Assailing both the judgment and orders,this revision has been filed. I have heard the learned counsel for the parties and perused the record including and the impugned order too.;