VIJAY KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) This petition is directed against an order of Additional Sessions Judge rejecting an appeal filed by the present petitioner. His bail application was declined by the Juvenile Justice Board on 3.5.2006.

(2.) The applicant as well as his father were arrayed as accused in regard to the incident alleged to have occurred on 27.2.2005. It was alleged that in the course of an altercation the accused inflicted injuries on one Tara Chand who subsequently died. The petitioner, at the relevant time, was a juvenile. The Board, after considering the attendent circumstances, was of the opinion that the petitioner's apparent delinquency was on account of lack of parental control. It was influenced by the circumstances that the father, a co-accused, was involved in the same. The appeal met with the same fate. During pendency of the present petition, this Court had enlarged the petitioner on interim bail on 13.2.2006. The Court, on subsequent dates, extended the bail and required the I.O. to report about the conduct of the applicant petitioner during the interregnum period.

(3.) Learned counsel for the State submitted on instructions from ASI Premveer Singh that the conduct and behaviour of the petitioner has so far been satisfactory. This Court had on 13.10.2006 also considered the Social Investigation Report. (SIR). The Court had observed that even though no details of bad company were forthcoming, the SIR had recommended that the petitioner should be given constructive time and he needed to be kept under effective supervision.