BASU ALIAS GOLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up by way of Video Conference as per instructions in view of COVID-19 pandemic.

(2.) This criminal revision petition has been filed to challenge the impugned order dated 10.09.2020 passed by the Principal Magistrate, Juvenile Justice Board, Panchkula whereby the application for grant of regular bail to the petitioner has been denied, which order was upheld on 22.09.2020 by learned Additional Sessions Judge, Panchkula. The petitioner, being juvenile, has prayed for setting aside the impugned orders passed by the Courts below.

(3.) Notice of motion.