RAHUL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a revision petition directed against the judgment and order dated 13/3/2006 passed by the learned Additional Sessions Judge in an appeal filed by the petitioner against the order of the Juvenile Justice Board dated 1/3/2006 whereby the petitioner's application for bail was refused.

(2.) The Counsel for the parties have been heard. In the impugned judgment itself, it is noted in paragraph ? thereof that there is nothing adverse in the Social Investigation Report. The learned Additional Sessions Judge, however, went on to discuss the facts of the case and also noted the judgments relied upon by the Counsel for the petitioner. The learned Additional Sessions Judge concluded as under:

(3.) It is clear from a reading of the aforesaid extract that the petitioner's appeal and consequent application for bail was rejected on the ground that if the appellant is released at this stage, when the trial is yet to be started, it would defeat the ends of justice because the witnesses are yet to be examined.