JOGENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has preferred this revision under section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short "the Act of 2000") against the impugned order dated 17.10.2014 passed by Second Additional Sessions Judge, Gwalior in Criminal Appeal No. 376/2014, whereby the rejection order of bail application filed under section 12 of the Act of 2000 dated 8.10.2014 passed by Juvenile Justice Board, Gwalior has been confirmed.

(2.) The facts giving rise to this revision petition in brief are that complainant has lodged a report that on 6.9.2014 four unknown persons who were covering their faces entered in the home of complainant and robbed ATM Card, Registration of Motor Cycle, one Mobile and Rs.10,000/-. Report was lodged and Crime No. 719/2014 was registered at Police Station Bahodapur, District Gwalior under sections 458, 380, 395, 398 of IPC, section 11/13 of M.P.D.V.P.K. Act and section 25/27 of Arms Act. The petitioner was arrested.

(3.) Initially father as a natural guardian of the accused/petitioner filed the bail application for grant of his custody before the Juvenile Justice Board under section 12 of the Act, 2000 which was rejected vide order dated 8.10.2014. Against the order dated 8.10.2014 a Criminal Appeal No. 376/2014 was preferred by the petitioner which has been dismissed by the impugned judgment dated 17.10.2014. Being aggrieved, this revision petition has been preferred on the ground that the learned Juvenile Board and the learned Appellate Court committed error in rejecting the prayer of the petitioner/accused, therefore, order of the Board and Appellate Court are liable to be set aside.