PRABHAT CHANDRA TRIPATHI, J. - (1.) Heard Mr. A.P. Tiwari, learned counsel for the revisionist and Mr. Shri Prakash, learned Brief Holder for The State of Uttar Pradesh.
(2.) This criminal revision has been preferred against the impugned judgement and order dated 03.08.2015 passed by the learned Sessions Judge, Gorakhpur in Criminal Appeal No.168 of 2015 (Dileep Kumar Giri through his guardian and natural mother Smt. Vimla Devi Vs. State of U.P.) under Section 52 of the Juvenile Justice (Care and Protection of Children), 2000 (hereinafter referred to as 'Act'), Police Station Khorabar, District Gorakhpur by which the criminal appeal filed by the present revisionist has been dismissed, and also against the order dated 30.06.2015 passed by the learned Juvenile Justice Board, Gorakhpur in Case Crime No.285 of 2014 (State Vs. Dileep Kumar Giri), under Section 8 / 20 N.D.P.S. Act, Police Station Khorabar, District Gorakhpur by which the bail application of the 'juvenile in conflict with law' presented through his guardian and natural mother Smt. Vimla Devi, has been rejected.
(3.) In short, according to prosecution version, on 16.06.2014, the local police was informed that some persons were involved in smuggling of intoxicants from the State of Bihar. While conducting the checking of the vehicles on the Gorakhpur-Kasia road, one Santro car which was coming from Kasia side, was intercepted by the police. Two persons, who were travelling inside the Santro, car unsuccessfully tried to run away from the vehicle but they were apprehended by the police. The revisionist Dileep Kumar Giri was one of the passengers who was travelling on the aforementioned Santro car. Rs.640/- was recovered from the possession of the revisionist and on his pointing out 64 packets of Charas each weighing 500 grams were also recovered from the vehicle. Thus, total weight of recovered Charas was 32 Kilogrammes.;