NITIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this revision petition is for setting aside the order dtd. 8/6/2021 passed by Juvenile Justice Board, Rohtak declining regular bail to the petitioner in FIR No.0064 dtd. 16/2/2021 under Ss. 302, 34, 449 of the IPC, 1860 and Sec. 25 of the Arms Act (Ss. 120-B, 148, 149 of the IPC and Sec. 27 of the Arms Act added later on) registered at Police Station Urban Estate, Rohtak, Haryana as well as the order dtd. 17/6/2021 passed by the Additional Sessions Judge, Rohtak vide which, the appeal was dismissed.

(2.) Learned counsel for the petitioner submits that the petitioner was declared a juvenile vide order dtd. 8/6/2021 passed by the Juvenile Justice Board, Rohtak during the pendency of the aforesaid FIR.

(3.) Learned counsel for the petitioner further submits that the petitioner is aged about 17 years and therefore, he will be governed by the provisions of Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000.