Vimal @ Kanchi vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5076 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 32 of 2022
 

 
Revisionist :- Vimal @ Kanchi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And 3 Others
 
Counsel for Revisionist :- Pradyumn Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

Order on C.M.Application No.01 of 2022 for condonation of delay

1. Heard learned counsel for the revisionist-applicant, learned A.G.A. for the State and perused the record.

2. Cause shown in the affidavit filed in support of the application for condonation of delay, is sufficient.

3. Application is allowed and delay is condoned.

(Order on Memo)

4. Present criminal revision has been filed by the revisionist against the judgment and order dated 19.03.2021 passed Additional District & Sessions Judge Court no.11/ Special Judge POCSO Act Unnao in Criminal Appeal No.07 of 2021 instituted on behalf of the accused-revisionist. After conviction of the accused-revisionist, his bail application was rejected by Principal Magistrate, Juvinile Justice Board Unnao vide order dated 29.01.2021 in Case Crime No.64 of 2020 under Sections 376,377,342 IPC and 3/4 POCSO Act.

5. The accused-revisionist was almost 18 years of age when the alleged incident took place. The prosecutrix was a 7 years old girl. The prosecutrix's statement recorded under Section 164 Cr.P.C. is very natural, cogent and credible. This Court does not find any ground to enlarge the accused-revisionist on bail. Neither the Juvinile Justice Board, Unnao nor the appellate court has committed any error and this Court does not find any reason to interfere in the concurrent findings recorded by the two courts below, therefore, this revision being devoid of merit and substance is hereby dismissed.

.

(Dinesh Kumar Singh,J.)

Order Date :- 8.6.2022/dk