- (1.) Heard Sri Vishnu Kumar, learned counsel for the revisionist and learned learned AGA for the State. Perused the record.
(2.) An application was moved before the Juvenile Justice Board, Moradabad, by the mother of the revisionist Amit Yadav alias Monu alias Bebo, who is a juvenile offender, seeking his custody, in Case Crime No. 70 of 2013, under Section 3(1) of the U.P. Gangsters and Anti Social Activities(Prevention) Act, 1986, which was rejected vide impugned order dated 12.8.2014 on the ground that if the juvenile is given in the custody of his mother, it would bring him into the association of known criminals and would expose him to moral, physical and psychological danger.
(3.) Aggrieved by the aforesaid order dated 12.8.2014 passed by the Juvenile Justice Board, the revisionist preferred Criminal Appeal No. 111 of 2014, Amit Yadav @ Monu @ Bebo Vs. State of U.P., before the Additional Sessions Judge, Court No. 1, Moradabad, which was also dismissed vide order dated 12.3.2015.;