SATBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Satbir juvenile has approached this Court for enlarging him on bail in FIR No. 61/2010 under Sections 302/201/34 of the Indian Penal Code, Police Station Khaidki Daula, District Gugaon.

(2.) In brief prosecution story is that on 6.3.2010 at about 11.00 p.m. the present accused and his co-accused, namely, Shishpal, Mukesh and Monu have murdred 15 years old boy Atul and thereafter have dumped his body in dustbin. The petitioner was arrested on 7.3.2010. The bail application moved by the petitioner was dismissed vide order dated 1.6.2010 by Principal Magistrate, Juvenile Justice Board, Gurgaon, on the ground investigation is still pending and there is every possibility of juvenile to try to tamper with the evidence, which would defeat the ends of justice. Feeling dissatisfied, juvenile has filed statutory appeal, which was also dismissed vide impugned order dated 15.6.2010 by Additional Sessions Judge, Gurgaon, observing therein that petitioner is the main accused; it was a blind and cold blooded murder; victim was also child, therefore, if petitioner is released on bail, it would defeat the ends of justice.

(3.) I have heard the learned counsel for the petitioner as well as Deputy Advocate General, Haryana, Mr. Gaurav Dhir.