THAANU YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this revision petition is to the order dated 19-3- 2021 passed by learned Additional Sessions Judge 1st Fast Track Special Judge (POCSO Act) Durg, Distt. Durg in CR.A. No. 76/2021 whereby the appeal preferred by the applicant-juvenile against the order passed by the Principal Magistrate, Addl. Juvenile Justice Board, Durg dated 5-3-2021 in Case No. 59/2021 has been dismissed, wherein the applicant was denied bail.

(2.) It is submitted by learned counsel for the applicant that the applicant is a 17 years old boy, he is innocent and falsely implicated in this case. He has not committed any misconduct during custody in the Observation Home. Charge sheet has been filed. Nothing negative report has been shown in his social investigation report, in- spite of that, the Board as well as the appellate Court have refused him to grant bail. Therefore, the impugned orders of both the Courts below are erroneous and not sustainable. It is prayed that the revision petition may be allowed and bail may be granted to the applicant.

(3.) Learned State Counsel opposes the revision petition and submits that earlier two more cases have been registered against him and both the Courts below have not committed any error in passing the impugned orders, thus, the revision may be rejected.