CRLR/840/2025
2025 Latest Caselaw 6014 UK

Citation : 2025 Latest Caselaw 6014 UK
Judgement Date : 10 December, 2025

[Cites 6, Cited by 0]

Uttarakhand High Court

CRLR/840/2025 on 10 December, 2025

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                              COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 CRLR No. 840 of 2025
                                 Hon'ble Ashish Naithani, J.

Mr. S. R. S. Gill, learned counsel for the Revisionist.

2. Mr. Rakesh Negi, learned Brief Holder for the State.

3. The present criminal revision under Sections 102 of Juvenile Justice (Care and Protection of Children) Act, 2015 is moved on behalf of the Revisionist to set-aside the order dated 31.10.2025 passed by Juvenile Justice Board, Rudrapur, District Udham Singh Nagar in Bail Application No.177 of 2025 (FIR No.355 of 2025), titled as "State vs. Samrathveer Singh" for the offences punishable under Section 109 of BNS, 2023 and under Section 3/25 of the Arms Act, Police Station Kashipur, District Udham Singh Nagar, whereby the learned Juvenile Justice Board has rejected the bail application of the Revisionist in league with judgment and order dated 01.12.2025 passed by Juvenile Court/FTC/Additional Sessions Judge/Special Judge (POCSO), Rudrapur, District Udham Singh Nagar in Criminal Appeal No.263 of 2025, titled as "A. Vs. State", whereby the appeal of the Revisionist has also been dismissed.

4. Learned counsel for the Revisionist makes a submission that the present matter has been filed by the legal guardian i.e. mother of the Revisionist, though, it has not been mentioned in the present revision.

5. Learned counsel for the Revisionist also presses for the bail of the said juvenile as Paper No.22.

6. Heard.

7. Admit.

8. Objections, if any, to be filed by the Respondent by the next dated fixed.

9. Learned counsel for the Revisionist is requested to add the representation of mother of the juvenile in the Revision and the report from the Social Welfare Officer of the concerned area be called for regarding the juvenile for disposal of the bail application.

10. List this matter on 29.12.2025.

(Ashish Naithani, J.) 10.12.2025 Akash