Amar Singh Chauhan, J. - (1.) The revisionist, Sagar (Minor), has preferred this criminal revision against the judgment and order dated 04.07.2015, passed by learned Principal Magistrate, Juvenile Justice Board, Aligarh as well as judgement and order dated 03.08.2015 passed by the Additional Sessions Judge, Court No. 5, Aligarh in Criminal Appeal No. 121 of 2015 (Sagar vs. State of U.P. and others) in Case Crime No. 124 of 2015 under section 377 IPC and 3/4 of POCSO Act, Police Station Tappal, District Aligarh whereby the prayer for bail has been rejected by both the courts' below.
(2.) The facts in nutshell which are necessary for adjudication of this revision are that the Information Report was lodged on 29.3.2015 alleging therein that on the said date at about 1.30 hours, son of the informant aged about six years, was playing with Sachin and Laucki near the house of the Rinku and by that time the revisionist Sagar took away the victim through his bicycle on the pretext to visit some where and about one kilometer away in the field of Gantu committed unnatural sex. The victim sustained some injury on the anal region and blood was also oozing. The revisionist washed out of the KACHHA of the victim and left him in front of his house. The revisionist moved an application through his guardian/father for releasing him on bail which was rejected. Against which the revisionist filed the criminal appeal which was also dismissed on merit.
(3.) Admittedly, the revisionist is a juvenile and aged about 14 years and special provisions are there for the bail of a juvenile.;