DHARMBIR Vs. STATE OF UP

JUDGEMENT

(1.) This revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'Act') is directed against the order dated 25.2.2010 passed by Sessions Judge, Gorakhpur in Criminal Juvenile Appeal No. 23 of 2010 and order dated 16.2.2010 passed by Principal Magistrate, Juvenile Justice Board, Gorakhpur in case Crime No. 1881 of 2009 under Section 376, I.P.C., P.S. Sahjanwa, District Gorakhpur whereby the application for bail of revisionist Dharmbir was rejected.

(2.) The revisionist Dharmbir is an accused in the aforesaid criminal case. He was declared Juvenile in conflict with law. The application for bail was rejected by Principal Magistrate, Juvenile Justice Board, Gorakhpur on the ground that his release on bail is likely to bring him into association with any known criminal or expose him to moral, physical or psychological danger or that his release would defeat the ends of justice.

(3.) The revisionist filed an appeal before learned Sessions Judge, which was rejected. Hence, this revision.