DEVENDRA ALIAS GOLU Vs. STATE OF M P

JUDGEMENT

(1.) (Pw-4). It has been prayed by the counsel for the applicant that there is no need to call for the record as he has filed the copy of the relevant proceedings, statements and the challlan.

(2.) Final arguments heard.

(3.) In the case of Raj Kumar v. State of M.P., 2008 1 MPWN 94, it has been held that, the bail application of juvenile cannot be rejected on the ground of seriousness of crime. There was no ground of believing that he will come into association of known criminals, the bail granted to the juvenile." The similar view was adopted in the case of Rahul Mishra v. State of M.P., 2001 1 MPWN 76. Since there is no criminal history against the applicant and there is no legible ground to believe that he will come into association of known criminal the applicant is entitled for bail.