MOHD AAQIB Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal revi-sion is directed against the order dated 16th March, 2010 passed by the Sessions Judge, Raipur in Criminal Appeal No. 17/2010 af-firming the order dated 24.2.10 passed in Criminal Case No. 61/10 whereby the Juve-nile Justice Board has rejected the applica-tion for grant of bail filed by the juvenile.

(2.) The older is impugned on the ground that Court below has not considered the mandatory provisions of Section 12 of the Juvenile Justice Act, 2000.

(3.) Brief facts of the case are that on 18.2.2010 when the complainant Raju Agrawal, who was on way to Tilda-Nevra by motorcycle, parked his motorcycle near Dabeli shop and started to have Dabeli. Taking this advantage, the applicant and other co-accused snatched the bag attached to the vehicle and ran away by his motor cycle. The complainant immediately chased and caught hold of them and took them with bag to his motorcycle, one of the compan-ions of the applicant pushed the complain-ant, snatched the bag containing Rs.2,25,000 and mobile charger and fled from the spot along with the applicant. Re-port of the incident was lodged in P.S. Pandri. After completion of investigation, charge-sheet has been filed.