SAROJ PASWAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this CRLREV, the petitioner has challenged the judgment and order dtd. 11/10/2021 passed by the learned A.D.J.-cum-Special Court under POCSO Act, Cuttack in Criminal Appeal No.14 of 2021 confirming the judgment and order dtd. 21/9/2021 passed by the learned Principal Magistrate Juvenile Justice Board, Cuttack in JJC Case No.102 of 2021 rejecting the prayer for bail of CICL-petitioner.

(2.) The brief facts of the case is that the informant-Santosh Agrawal was running a textile business. On 13/9/2021, while he closed his shop, cash of Rs.6,50,000.00 was kept in the cash box of the shop. The said cash was stolen by unknown culprits by breaking open the grill and lock of the shop. The petitioner was working in the cloth godown of the informant and had committed the theft alongwith his uncle with whom he was staying.

(3.) The learned J.J.Board, Cuttack rejected the bail application of the petitioner holding that due to parental negligent and bad associates, the CICL-petitioner has become involved in the present case and further observed that the petitioner might again come in contact with bad associates if he is released on bail and the release of the petitioner might expose him to moral and psychological danger.