MOHD. ADNAN AFTAB Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) THIS revision is directed against an order of the Additional Sessions Judge dated 12.02.07 by which he confirmed the order of the Juvenile Justice Board, declining bail. The petitioner along with co -accused was charged with committing offences under Sections 302/377/34 IPC. The incident in this case occurred on 21/22.07.2006.

(2.) THE relevant part of the order of the Juvenile Justice Board reads as follows:

(3.) THE learned Counsel for the State in this present case, opposed the grant of bail on the ground that the alleged act said to have been committed by the juvenile along with the co -accused was one of great moral degradation and itself would demonstrate the perversity of the mind of the juvenile.