SAHIL BABUBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed for regular bail in connection with offence registered at Meghaninagar Police Station, Ahmedabad City Being C.R.No.I-11191033210970 of 2021. The FIR is registered for offences under Sec. 302 , 506(2) , 294(b) and 114 Indian Penal Code and Sec. 135(1) of the Gujarat Police Act.

(2.) Learned Advocate for the applicant submitted that the applicant is a minor and therefore, the application is preferred through his guardian. He submitted that by virtue of Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act , 2015 ("the Act", for short), it would be imperative for the Court to enlarge the applicant forthwith on bail.

(3.) As against this, learned APP submitted that the offence committed by the applicant falls within the definition of 'heinous offence' and therefore, necessary procedure as contemplated under the Act has been undertaken, as a result of which, the report which was submitted, concluded that it may not be in the interest of the juvenile to be enlarged on bail as there was a fear of being attacked.