Amar Singh Chauhan, J. - (1.) The revisionist, Mundrika Bhartiya (Juvenile), has preferred this criminal revision against the order dated 16.6.2015, passed by learned Principal Magistrate, Juvenile Justice Board, Allahabad as well as judgement and order dated 23.9.2015, passed by the Additional Sessions Judge, Court No. 3, Allahabad in Criminal Appeal No. 99 of 2015 (Mundrika Bhartiya vs. State of U.P. and others) in Case Crime No. 94 of 2015 under section 377 IPC and section 8 of Protection of Children from Sexual Offences Act 2012, Police Station George Town, District Allahabad 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 First Information Report was lodged on 27.2.2015 with the allegation that on the said date at about 2.00 P.M. the minor son of the informant, aged about 7 years, was playing outside his house by then the neighbourer Mundrika Bhartiya took away by giving some persuasion. His son was brought in unconscious position and from his private part, blood was oozing. On getting conscious, the victim levelled charges of unnatural sex against the revisionist. In the medical report, tear wound at anus was found at 1'O' Clock position and besides this the revisionist was also medically examined and at his penis bruise was present at the skin fold 2 cm below the tip of penis of right side, margin irregular and reddish. 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.) Feeling aggrieved, this revision has been filed by the revisionist/juvenile through his father Chhotey Lal, the natural guardian.;