NITIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a criminal revision that has been filed seeking to challenge the order dated 19.11.2019 passed by the Addl. Sessions Judge, Narnaul in appeal as well as order dated 01.11.2019 passed by the Principal Magistrate, Juvenile Justice Board, Narual whereby, the bail has been declined to the petitioner.

(2.) Learned counsel for the petitioner contends that the petitioner herein was sent to protective custody in the aforesaid FIR on 31.10.2019. It is submitted that the petitioner has been falsely implicated in the present case. It is argued that investigation is complete, as the challan has already been presented and conclusion of trial will take sufficient time, therefore, the petitioner is entitled to be enlarged on bail. In support of his arguments, counsel relied upon judgments rendered in Ramesh alias Meshu vs. State of Haryana, 2005(1) RCR(Cri) 65, Sham Lal and another vs. State of Haryana, 2004(4) RCR(Cri) 368 and Vijay Kumar @ Chhotu (minor) through his mother vs. State of Punjab, 2016(5) RCR(Cri) 897.

(3.) Per contra, learned counsel appearing on behalf of respondent-State, on instructions from the Investigation Officer as well as counsel for the complainant opposes the grant of bail to the petitioner, while submitting that the allegations levelled against the petitioner are serious in nature. However, they do not dispute the fact that investigation is complete and challan has already been presented.