Pritinker Diwaker, J. - (1.) Heard Sri A.K. Verma, learned counsel for the applicant and Sri Diwaker Singh, learned State counsel for Respondent No. 1. None for respondent No. 2.
(2.) Present revision has been filed against the order dated 26.09.2017 passed by Sessions Judge, Sitapur in Criminal Appeal No. 57 of 2017 dismissing the appeal preferred by the applicant assailing the order dated 21.08.2017 passed by Juvenile Justice Board, Sitapur in Criminal Case No. 322 of 2016.
(3.) Facts of the case in brief are that on 03.12.2016, the applicant is alleged to have committed rape upon prosecutrix, a major married lady for which, he is in jail since 04.12.2016. Undisputedly, the applicant is minor below 18 years of age. The applicant filed an application before the Principal Magistrate, President, Juvenile Justice Board, Sitapur under Section 12 of Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015') for grant of bail, which was rejected on the ground that if the applicant is released on bail, it would likely to bring him into association with known criminals and would expose him to moral, physical or psychological danger.;