BISWAJIT MAHAKUD Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) This criminal revision is directed against the order dated 09.02.2015 passed by the learned C.J.M.-cum-Principal Magistrate, Juvenile Justice Board, Bhadrak in J.G.R. Case No. 4 of 2015 which has been confirmed by the learned District and Sessions Judge, Bhadrak vide order dated 23.02.2015 passed in Cri. Appeal No.3 of 2015 with prayer to quash the same.

(3.) Learned counsel for the petitioner submits that the learned C.J.M.-cum-Principal Magistrate, Juvenile Justice Board, Bhadrak passed the impugned order refusing to release the petitioner on bail without showing any reasons that in what manner the release of the juvenile shall defeat the ends of justice. There is also no material whatsoever before the trial court disclosing the fact that the release of the juvenile shall defeat the ends of justice in any manner and his release shall bring him into the association with known criminals and expose him to moral, physical and psychological danger. The learned Sessions Judge also oblivious to the same, having confirmed the order, the same cannot be sustained. Hence, he submits to allow this criminal revision and direct to release the petitioner on bail.