ANUJ @ PRASOON SHUKLA Vs. STATE OF U.P. AND ANOTHER
LAWS(ALL)-2016-7-133
HIGH COURT OF ALLAHABAD
Decided on July 29,2016

Anuj @ Prasoon Shukla Appellant
VERSUS
State of U.P. and another Respondents

JUDGEMENT

- (1.) Heard Sri Radhey Shyam Shukla, learned counsel for the revisionist, Sri Sushil Pandey, learned counsel for the opposite party no. 2 and learned A.G.A. for the opposite party no. 1.
(2.) This criminal revision has been preferred against the impugned judgment and order dated 03.07.2015 passed by the learned Sessions Judge, Pilibhit in Criminal Appeal No. 40 of 2015-Anuj @ Prasoon Shukla through his guardian and natural mother Seema Shukla @ Reena Shukla Vs. State of U.P., under Section 52 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the Act), Police Station Sungarhi, District Pilibhit, by which the criminal appeal filed by the revisionist has been dismissed, and also against the order dated 29.05.2015 passed by the learned Juvenile Justice Board, Pilibhit in Case Crime No. 529 of 2015-State Vs. Anuj @ Prasoon Shukla, under Sections 147, 148, 149, 302, 452, 323, 504, 506 I.P.C., Police Station Sungarhi, District Pilibhit, by which the bail application of the "juvenile in conflict with law" presented through his guardian and natural mother Seema Shukla @ Reena Shukla has been rejected.
(3.) In short, as per the F.I.R. version, the informant Neelu Rupali Pandey on 06.03.2015 at about 12.20 P.M. presented a written application before the Officer Incharge Police Station Sungarhi, Pilibhit that on 06.03.2015 at about 11.45 A.M. in the noon when she along with her father Nirmal Mishra, mother Santosh Mishra and brother Mudit Mishra were present in their home, at that time, suddenly Devendra Shukla @ Mintu, Rahul Shukla @ Rinku both sons of Mahesh Shukla wielding knives in their hands, Triloki Nath Shukla @ Tillu, son of Mahesh Shukla wielding 'Gupti' in his hand, Anuj Shukla, son of Devendra Shukla, Mahesh Shukla son of Prabhu Dayal Shukla wielding knives in their hands, all resident of Nai Basti near Chhatari Chauraha, Police Station Pilibhit entered into the house of the informant and all with common intention to kill the father of the informant attacked him. Mahesh Shukla abused and said that he had lodged the report against his daughter so he may not be spared. All the accused persons badly injured the father of the informant by causing injuries with knives and 'Gupti'. When the informant and her brother Mudit Mishra and mother tried to save her father, they have also beaten them. All the accused persons after giving them threat to their lives went away. Just before the incident, Mahesh Shukla had given threat to kill the father of the informant on telephone.;


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