MASTER BHOLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this revision petition is for setting-aside the order dated 30.10.2018 passed by the Principal Magistrate, Juvenile Justice Board, Gurugram (for short 'the Board), dismissing the application for bail filed by the petitioner as well as the order dated 05.11.2018 passed by the Appellate Court/Additional Sessions Judge, Gurugram, dismissing the appeal filed by the petitioner against the order dated 30.10.2018.

(2.) The case was heard at length through video conferencing. Though, in view of the judgment of the Hon'ble Supreme Court, the Court is not required to pass a detailed judgment deciding a bail application, however, it is necessary to record, consider and discuss the arguments of both the parties.

(3.) It is also worth noticing that on perusal of orders dated 22.02.2019, 28.02.2019 passed by the Hon'ble Supreme Court in SLP (Criminal) No.10123 of 2018 and dated 04.02.2020, passed in SLP (Criminal) No.41570 of 2018, this revision petition praying for regular bail is to be decided treating the petitioner as an "Adult" (only for the purpose of deciding bail).