NAURANG Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Raj Jee Saxena for the revisionist and the learned AGA and perused the record.

(2.) This is a revision against the order dated 17.08.2010 passed by the Additional Sessions Judge, Court No. 5, Meerut in Criminal Appeal No. 255 of 2010 as well as the order dated 13.07.2010 passed by the juvenile Justice Board, Meerut in Case Crime No. 217 of 2010 whereby the courts below rejected the revisionist's prayer for bail under section 12 of the Juvenile Justice (Care & Protection of Children) Act 2000 ( in short "the Act").

(3.) It appears that the revisionist is an accused in Case Crime No. 217 of 2010 under sections 306 and 376 IPC. He has already been declared juvenile and there is no dispute to this extent. He moved an application for bail under section 12 of the Act. The learned Juvenile Justice Board obtained the report dated 06.07.2010 of the District Probation Officer, who opined that the revisionist was involved in a serious nature of crime. The learned Juvenile Justice Board found that the ends of justice would be defeated if the revisionist was released on bail and the appellate court was also of the same view.