(1.) G. D. Dube, J. This revision has been preferred against judgment and order of Session Judge, Jhansi rejecting the appeal of the petitioner preferred under Section 37 of the Juvenile Justice Act, 1986 (hereinafter referred to as 'act' only ). The petitioner was arrested in connection with a crime under Sections 380/411 of IPC. The Juvenile Magistrate observed that as the peti tioner was involved in a case under Sections 399/402 of IPC there is probability that the juvenile delinquent will go into the association of the criminals, hence he had directed the petitioner to be kept in a Rajkia Samprechara Grih.
(2.) AGGRIEVED by the above order an appeal was filed before Sessions Judge under Section 37 of the Act. The learned Sessions Judge had rejected this appeal.
(3.) SECTION 18 of the Act reads as under:- 18. Bail and custody of Juveniles.- (I) When any person accused of a bailable or non-bailable offence and apparently a juvenile is arrested or detained or appears or is brought before a Juvenile Court, such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), or in any other law for the time being in force, be released on bail with or without surety but he shall not be so released if there appear reasonable grounds for believing that the release is likely to bring him into association with any known criminal or expose him to moral danger or that his release would defeat the ends of justice. (2) When such person having been arrested is not released on bail under sub-section (1) by the officer- in-charge of the police station, such officer shall cause him to be kept in an observation home or a place of safety in the prescribed manner (but not in a police station or jail) untill he can be brought before a Juvenile Court. (3) When such person is not released on bail under sub-section (1) by the Juvenile Court it shall, instead of committing him to prison, make an order sending him to an observation home or a place of safety for such period during the pendency of the inquiry regard ing him as may be specified in the order.