SAUMITRA DAYAL SINGH,J. - (1.) Heard Shri Mayank, learned counsel for the applicant and Shri Nagendra Kumar Srivastava, learned AGA for the State.
(2.) The present criminal revision has been preferred against the judgment and order dated 21.11.2017 passed by Additional Session Judge, Court no.1, Mathura, in Criminal Appeal No. 104 of 2017 (Keshav Chaturvedi v. State of U.P. and another) , and against the judgement and order dated 26.9.2017 passed by Juvenile Justice Board, Mathura on bail application no. 35/2017 (State v. Keshav Chaturvedi) , arising out of Case Crime No. 1182 of 2016, registered under section 302, 386 I.P.C., Police Station Kotwali, District Mathura, whereby the learned Juvenile Justice Board, Mathura as well as learned appellate court refused bail prayer of accused/revisionist in respect of Case Crime No. 1182 of 2016, registered under section 302, 386 I.P.C., Police Station Kotwali, District Mathura.
(3.) Learned counsel for the applicant submits that admittedly the applicant was a juvenile on the date of the alleged incident being 17 years of age while the age of the victim has claimed to be about the same. It is also not disputed that the applicant has remained confined at a child observation home since 24.12.2016, which is for a period of more than one and half years as against the maximum sentence that he may suffer, if found guilty, being of three years.;