CHAND SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having lost before the Courts below, the petitioner has approached this Court by way of filing the present revision petition assailing the order dated 17.10.2011 passed by the Principal. Magistrate, Juvenile Justice Board, Rohtak and order dated 5.11.2011 passed by Additional Sessions Judge, Rohtak whereby the prayer of the petitioner for release on bail has been declined on the premise that there is likelihood to bring him into the association of had company and expose him to mora, physical or psychological danger.

(2.) Learned counsel for the petitioner while placing reliance upon, the Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 submits that the bail to juvenile is a rule and jail is exception. Nothing on record to show that there is reasonable ground for believing that the release is likely to bring him under the influence of any criminal or expose him to moral danger or defeat the ends of justice. Even the petitioner is having no criminal background, nor his parents are involved in any criminal activities. On that basis, it has been maintained that the petitioner may he released on bail.

(3.) Learned Senior Deputy Advocate General, Haryana submits that offence committed y the petitioner is heinous in nature arid, therefore, the petitioner is not entitled for bail.