J.J. Munir, J. - (1.) Heard Sri Kumar Vinay Singh, learned counsel for the revisionist, Sri Saqib Meezan, learned A.G.A. appearing on behalf of the State and Sri Sunil Kumar Tripathi, Advocate holding brief of Sri Santosh Kumar Tiwari, learned counsel for the opposite party no.2.
(2.) This revision is directed against an order of Sri Malkhan Singh, learned Additional Sessions Judge, Court no.6, Allahabad dated 02.03.2017 passed in Criminal Appeal No.24 of 2017 dismissing the said appeal and affirming an order dated 10.01.2017 passed by the Juvenile Justice Board, Allahabad refusing bail to the revisionist in Case Crime No.201 of 2016, under Sections 363, 364 IPC, Police Station Kydganj, District Allahabad.
(3.) The case of the prosecution is that the first informant Lalji Sonkar lodged a First Information Report on 31.05.2016 at 1.30 AM with Police Station Kydganj, District Allahabad saying that he is a resident of House no.614, Krishna Nagar, Kydganj, Allahabad; that his grandson Priyanshu aged about 11 years had come a visiting him; that on 30.05.2016 at 9.00 AM his grandson had gone along with Ankit Kumar Mishra, Akash Chauhan and Sumit Kumar (revisionist), but had not returned ever since; that all efforts to privately trace out the missing did not lead to any result and the informant apprehended that some untoward incident might have befallen him; and, that accordingly he was lodging a report with the police for necessary action. On the basis of aforesaid information the First Information Report giving rise to the present crime was registered.;