SAHIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision is filed against the order dated 8.7.2020 passed by the learned Additional Sessions Judge, Fast Track, Special Court, POSCO, Jind as well as order dated 25.6.2020 passed by the learned Principal Magistrate Juvenile Justice Board, Jind declining bail to the petitioner.

(2.) While praying for bail, learned counsel for the petitioner submitted that the petitioner is innocent and has not committed any offence. He has been falsely implicated by the police at the instance of the complainant and her family members. The Courts below have rejected the bail applications of the petitioner on the ground that the petitioner would come into association with other criminals and his offence was heinous in nature.

(3.) Learned counsel for the complainant on the other hand submitted that the victim was only 13 years of age.