Amar Singh Chauhan, J. - (1.) The revisionist, Kala alias Ravi has preferred this criminal revision against the judgment and order dated 13.8.2015, passed by learned Additional Sessions Judge, Court No. 2, Muzaffarnagar in Criminal Appeal No. 62 of 2015 filed against the order dated 26.6.2015, passed by Juvenile Justice Board, Muzaffarnagar in Case No. 32 of 2015 arising out of Case Crime No. 141 of 2013 under sections 147, 148, 149, 436, 302, 153A IPC and 7 Criminal Law Amendment Act, Police Station Phugana, Distirct Muzaffarnagar by which the prayer of the 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 First Information Report was lodged on 09.09.2013 of the incident dated 08.09.2013 against 15 named and 50 to 60 unknown persons who were armed with sharp weapon, firearms entered into the house and attacked and by pouring kerosene and petrol set ablaze the father and wife of the first informant. The brother of the informant also succumbed to injury caused by sharp weapon. During trial the revisionist moved an application to declare him as a juvenile in conflict with law. After inquiry, the revisionist Kala alias Ravi was declared juvenile in conflict with law by order dated 30.5.2015. After declaration of his juvenility, the revisionist moved bail application for his release, which was rejected by the Juvenile Justice Board against which an appeal was filed before the sessions court which was also dismissed by the Additional Sessions Judge, Court No. 2, Muzaffarnagar.
(3.) Admittedly, the revisionist is a juvenile and special provisions are there for the bail of a juvenile. Learned A.G.A. did not raise any dispute with regard to the aforesaid facts.;