DEEPAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist was found to be juvenile at the time of incident by the Juvenile Justice Board. Revisionist is said to have committed rape on fifteen years old girl. Bail application moved on behalf of the juvenile/revisionist was dismissed by the Principal Judge, Juvenile Justice Board, Haridwar vide order dated 06.03.2013 and appeal arising there from was also dismissed by the Sessions Judge, Hardiwar vide order dated 29.04.2013.

(2.) 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

(3.) Having perused Section 12 of the Act, I have no hesitation to hold that the moment of juvenile is arrested or detained or brought before the Board, ordinarily such juvenile should be released on bail with or without sureties.