BAJRANG @ BHURWA DHRITLAHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition has been filed by the applicant assailing correctness and validity of order dated 15/09/2016 passed in appeal whereby the order of rejection of application for bail under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Act of 2000') has been affirmed.

(2.) Learned counsel for the applicant submits that grant of bail under Sec. 12 of the Act of 2000 is a Rule, but the Court below has committed gross illegality in rejecting the application for bail, swayed by the nature of allegation and ignoring that the applicant is a juvenile and there is nothing on record to justify the rejection of his application for grant of bail as provided under Sec. 12 of the Act of 2000.

(3.) On the other hand, learned State counsel opposes the revision petition.