PANKAJ KUMAR MALIK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard the Learned Counsel for the petitioner and the Learned Counsel for the State.

(2.) This Criminal Revision is revision is directed against the impugned order dated 07.09.2015 passed by the Learned District and Sessions Judge, Bhadrak dismissing the Criminal appeal No. 35 of 2015 and confirming the order dated 18.08.2015 passed by the Learned Principal Magistrate, Juvenile Justice Board, Bhadrak in Juvenile G.R. Case No. 26 of 2015 rejecting the prayer of the petitioner to release him on bail.

(3.) It appears that the petitioner in this case was a juvenile in conflict with law and said to have been indicated in a case punishable under Section 376(2)(ii)/294/506 of the IPC and Section 6 of POCSO Act, 2012. The petitioner had made prayer for bail before the Learned Principal Magistrate, Juvenile Justice Board, Bhadrak under Section 12 of the Juvenile (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act') which was refused on the ground of seriousness and heinousness of the offences committed by him so also repeating the ritual of the language used in concerned section, for rejection of the prayer. The petitioner challenged the same in the aforesaid criminal appeal, but the same was confirmed by the Learned District and Sessions Judge, Bhadrak.