LAKSHMANAN Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has come forward with this petition seeking a direction, directing the Juvenile Justice Board, Ramanathapuram under the Juvenile Justice (Care and Protection) Act, 2000 to consider the bail application on the surrender of the petitioner in connection with Crime No. 85/2015 pending investigation on the file of respondent on merits and consider on the same day.

(2.) I have heard the counsel appearing on either side and perused the records.

(3.) The Government Advocate (Criminal side) strongly opposed the relief sought for by the petitioner.