- (1.) Heard Sri A.B.L. Gour, learned Senior Advocate assisted by Sri Saurabh Gour, learned counsel for the revisionist and Sri Ram Babu Sharma, learned counsel for the opposite party no.2 and Sri Manish Dev, learned A.G.A. for the State and perused the record.
(2.) This revision has been preferred by the uncle of the revisionist for release of the revisionist, who is minor, against the judgment and order dated 4.9.2015 passed by Addl. District and Sessions Judge, Court No.5, Bulandshahar in Criminal Appeal No.94 of 2015, as well as order dated 11.8.2015 passed by Juvenile Justice Board, Bulandshahar in bail no.70 of 2015, arising out of case crime no.222 of 2010, u/s 302, 504, 506 IPC, P.S. Sikarpur, district Bulandshahar for extending the benefit u/s 12 of Juvenile Justice Act i.e. granting bail to juvenile in favour of his natural guardian Tejveer Singh.
(3.) Learned counsel for the revisionist submits that the revisionist has been declared juvenile by the competent court. The role assigned to the revisionist is of causing the injuries to the deceased along with co-accused by fire-arm weapon but being a juvenile, he cannot be detained in jail for more than three years and in the present case, the revisionist is in jail for more than five years. He argued that the revisionist has been falsely implicated in the present case. He submitted that some of the criminal cases which have been referred by the learned counsel for the complainant against the revisionist, they are old and stale in which the revisionist was falsely implicated by the police.;