VIRENDER KUMAR Vs. STATE OF CHATTISGARH

JUDGEMENT

(1.) ON being mentioned by the learned counsel for the applicants, matter is taken up today for hearing.

(2.) THIS petition is directed against the order dated 28. 11. 2008 passed by Twelfth additional Sessions Judge, Durg affirming the order dated 24. 9. 2008 passed by Juvenile justice Board, Durg in Criminal Case no. 248/2008 whereby the Court below has rejected the bail application filed on behalf of the Juvenile applicants.

(3.) THE order is challenged on the ground that Court below has not considered the mandatory provisions of Section 12 of the juvenile Justice Act, 2000.