SURAJ SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This criminal revision IS directed against the impugned judgment and order dated 1801.2016 passed by the learned Sessions Judge, Mayurbhanj at Baripada dismissing Criminal Appeal No.3 of 2016 and confirming the order dated 06.01.2016 passed by the learned Principal Magistrate, Juvenile Justice Board-Cum-Chief Judicial Magistrate, Mayurbhanj, Baripada in Juvenile Case No.3 of 2016 rejecting the prayer of the petitioner to release him on bail.

(3.) It appears that the petitioner in this case was juvenile in conflict with law and said to have been indicted in a case punishable under Sections 366/376(2)(n)(i) of I.P.C., Section 6 of the Protection of Children from Sexual Offences Act, 2012 and Section 3(2)(v) of the S.C. and S.T. (P.A.) Act. The petitioner had made prayer, for bail before the learned Principal Magistrate, Juvenile Justice Board-Cum-Chief Judicial Magistrate, Mayurbhanj, Baripada under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 which was refused on the ground that the release of the juvenile in, conflict with law shall cause physical, moral and psychological danger to him and it shall defeat the ends of existence. The petitioner challenged the same in the aforesaid criminal appeal, but the same was confirmed by the learned Sessions Judge, Mayurbhanj at Baripada.