KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) First coming to the maintainability of the petition.

(3.) Learned counsel for the petitioner/accused has contended that in the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as the Act), there is no specific bar to filing of petition for grant of pre-arrest bail by a juvenile. Sections 10 and 12 of the said Act deal with grant of regular bail and not with pre-arrest bail, therefore saying that a petitioner should appear before Juvenile Justice Board for seeking bail is not proper.