RAVINASH TIGGA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Criminal Revision has been preferred challenging the order dated 22.01.2016 passed by the Sessions Judge, Baikunthpur, Distt. Korea, in Criminal Appeal No.04/2016 whereby the appeal preferred by the Applicant under Section 12 of the Juvenile Justice (Care And Protection of Children) Act 2000 (hereinafter 'the Act, 2000') was rejected dismissing the appeal against the order of rejection of bail by the Court below on 06.08.2015 in Crime No. 212/2014.

(2.) Learned Counsel for the Applicant submits that the present Applicant is in the Observation home since 31.12.2014 i.e. he has remained in the observation home for one year and seven months. He further submits that as per Section 12 of the Act, 2000, for the purpose of releasing the juvenile on bail, the gravity of offence is not to been seen. It is also submitted that both the courts below have not discussed anything so far as merits of the case is concerned. Therefore, it is a fit case where the applicant be enlarged on bail.

(3.) However, learned counsel appearing for the State opposes the bail application on the ground that taking into consideration the nature of offence committed by the applicant, it is not a fit case where the applicant be enlarged on bail. State counsel also refers to the report of Probationary Officer who too has given a report stating that applicant is in the habit of wrong company.