SUNIL KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision petition under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (herein after referred to as the 'JJ Act') has been filed by the revisionist against the judgment and order dated 16.05.2014 passed by learned Sessions Judge, Raebareli in Appeal under Section 52 of the JJ Act No. 12 of 2014 whereby the appeal was dismissed after affirming the order passed by Principal Judge, Juvenile Justice Board, Raebareli dated 14.03.2014 declining the bail to the revisionist Sunil Kumar Yadav, a juvenile in conflict with law, relating to Case Crime No. 791 of 2013, under Section 364, 302, 201 I.P.C., P.S. Dalmau, District- Raebareli.

(2.) I have heard Shri Avdhesh Shukla, learned counsel for the revisionist and learned A.G.A. for the State. None appeared for private opposite party no. 2 inspite of sufficient service.

(3.) The brief facts for deciding this Revision Petition are that the bail application moved by the revisionist has been rejected by Principal Judge, Juvenile Justice Board, Raebareli on the ground that financial status of revisionist is weak. In case he is released on bail, he will come in contact with known criminal,the co-accused Pappu @ Ram Kishore whose bail has been granted by this Court vide order dated 16.04.2014 and expose him to moral, physical and Psychological danger. The possibility can not ruled out that after release he may come in contact with other criminals. The revisional Court endorsing the findings of Principal Judge of Juvenile Justice Board, dismissed the appeal by the impugned judgment and order.