ROHIT Vs. STATE OF U P

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 20.2.2013 passed by learned Special Judge (SC/ST Act), Jalaun at Orai in Criminal Appeal No. 10 of 2013 and order dated 5.2.2013 passed by Juvenile Justice Board, Jalaun at Orai (hereinafter referred to as the 'Board') in case crime no. 48 of 2012 under sections 302 IPC and 3 (2) (V) SC/ST Act, P.S. Rampura, District Jalaun whereby the application for bail of revisionist Rohit was rejected.

(2.) The revisionist is an accused in the aforesaid criminal case. He was declared juvenile in conflict with law. The application for bail was rejected by the Board on the ground that his release on bail was likely to bring the revisionist into association with known criminals and would expose him to moral, physical or psychological danger and would defeat the ends of justice and he acted in a cruel manner. The appeal preferred by the revisionist has been dismissed. Hence, this revision.

(3.) Heard Sri M.C. Chaturvedi, learned counsel for the revisionist, learned A.G.A. for the State, Sri Mahendra Singh Rajpoot, learned counsel for the complainant and perused the impugned orders.