RAJVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having been declined the concession of bail under Section 12 of The Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Act') vide impugned judgment dated 23.04.2012 passed by the learned Additional Sessions Judge, Faridabad thereby dismissing the appeal of the petitioner filed under Section 52 of the Act against the order dated 11.4.2012 (Annexure P-2) passed by the learned Principal Magistrate, Juvenile Justice Board, Faridabad, the petitioner has approached this Court by way of instant criminal revision petition, assailing the judgment dated 23.4.2012 and order dated 11.4.2012.

(2.) Notice of motion was issued.

(3.) In terms of the FIR, Annexure P-1, the facts of the case are that Bachu Singh son of Hari Prasad resident of House No.PJ152, Rajasthani Colony, 22 feet road, SGM Nagar, NIT Faridabad, got his statement recorded to the effect that he alongwith his wife had gone to their relative at Agra at 11.8.2011. His daughters Geeta and Puja, his son Dharmender and youngest daugther Priya were at home. His son Dharmender informed the complainant on 14.8.2011 late at night that Puja had gone out to get some household articles but had not returned. Getting the information, the complainant and his wife came back in the morning.