AKASH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) REVISIONIST was found to be 15 years 10 months and 27 days old at the time of incident by the Juvenile Justice Board. Revisionist is said to have committed rape on nine years old girl. Bail application moved on behalf of the juvenile/revisionist was dismissed by the Principal Judge, Juvenile Justice Board, Almora vide order dated 11.04.2013 and appeal arising there from was also dismissed by the Additional Sessions Judge, Almora vide order dated 02.05.2013. Sole question involved in the present case is as to whether juvenile when produced before the court or board should ordinarily be enlarged on bail, or on what ground bail can be denied?

(2.) SECTION 12 of the Juvenile Justice Board (Care and Protection) Act 2000 reads as under:

(3.) HOWEVER , second part of the Section 12 of the Act provides that when juvenile justice board or court for the reasons recorded find that there are reasonable grounds believing that release is likely to bring him into association with any known criminal or shall expose him to moral, physical or psychological danger or that his release would defeat the ends of justice, may refuse the Bail.