CRLR/493/2025
2025 Latest Caselaw 1912 UK

Uttarakhand High Court

CRLR/493/2025 on 12 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  CRLR No.493 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Bharat Chaudhary, Advocate for the revisionist, through video conferencing.

2. Mr. B.C. Joshi, A.G.A. for the State.

3. This criminal revision is directed against the judgment and order dated 08.07.2025, passed by the learned Additional Sessions Judge, F.T.C. (POCSO), Haridwar in Criminal Appeal No. 62 of 2025, whereby the learned Sessions Judge confirmed the order dated 17.05.2025, passed by the in-charge Judicial Magistrate/Principal Judge, Juvenile Justice Board, Haridwar, whereby the bail application of the juvenile was rejected.

4. From perusal of the criminal revision, it transpires that the revisionist has not impleaded the victim as a party- respondent, who belong to Schedule Caste Category.

5. Learned counsel for the revisionist prays for and is granted a week's time to move an impleadment application impleading the victim as a party-respondent.

6. List this case on 19.08.2025 for admission.

(Pankaj Purohit, J.) 12.08.2025 SK