LAWS(DLH)-2018-3-455

AKSHAY CHADHA Vs. STATE (NCT OF DELHI)

Decided On March 01, 2018
Akshay Chadha Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

(1.) By this petition, the petitioner seeks anticipatory bail in case FIR No. 690/2017 under Section 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short 'JJ Act') registered at PS Rajouri Garden, New Delhi.

(2.) The above noted FIR was registered when two Children in Conflict with Law (CCLs) were produced before the Juvenile Justice Board and stated that despite being juvenile they were being permitted smoking hukka at Keeva West Gate Mall. A raid was conducted at the premises and on inspection two hukkas and one packet of Alladin flavoured tobacco was found available in the restaurant which was seized and sealed. Based on this information received and the raid conducted wherein two hukkas and one packet of flavoured tobacco were found FIR No. 690/2017 was registered under Section 77 of the JJ Act.

(3.) During the course investigation statements of the two CCLs have been recorded. As per the two CCLs the entry fee of the hukka bar was Rs. 100/- and for one time hukka they had to pay Rs. 100/-. Initially Dheeraj Singh @ Manny who was the Manager of the restaurant was arrested who disclosed that the restaurant was being run by present petitioner.