SAJJAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is a juvenile. He is being tried for commission of offence under Section 376 of the Indian Penal Code. Vide order dated 15.12.2010 the Principal Magistrate, Juvenile Justice Board, Gurdaspur, dismissed the application of the petitioner for bail. The petitioner carried an appeal that has also been dismissed vide other impugned order dated 12.2.2011 by Additional Sessions Judge, Gurdaspur. It has been recorded that the petitioner committed rape on a girl aged 8 to 9 years.

(2.) The petitioner appears to be of sadistic in his actions, considering the act committed. As per the incident, the hands of the victim were tied at the back. The victim was rescued by her mother. Blood was oozing out from the vagina of the victim.

(3.) It has been recorded that in case the petitioner is released on bail, he would come in the association of criminals.