AAMIR SALMAN Vs. STATE OF M P

JUDGEMENT

(1.) Heard arguments.

(2.) Perused case diary and material on record.

(3.) Juvenile applicant, who is in conflict with law, has filed this criminal revision through his mother under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (for short the 'Act') being aggrieved by the order dated 26.12.2014, passed by the 5th Additional Sessions Judge, Bhopal in Criminal Appeal No. 1240/2014 Amir Salman Vs. State of MP, whereby the learned Additional Sessions Judge has affirmed the order dated 09.12.2014 passed by the Juvenile Justice Board, Bhopal (for short the 'Board'). Vide its order, the Board has rejected the applicant's bail application under Section 12 of the Act.