SHIMILI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner impugns the order dated 2.1.2013 of the learned Additional Sessions Judge, Palwal wherein his prayer for release on bail in terms of Section 15 read with Section 12 of the Juvenile Justice (Care & Protection of Children Act), 2000 (hereinafter referred to as the Act) was declined. The petitioner is facing proceedings in a case pertaining to the death of one Sheela Devi who went missing and was found to have been murdered.

(2.) The petitioner and his accomplices were stated to have caused the death of Sheela Devi and severed her head and hand which were subsequently recovered upon the disclosure statement made by them. Likewise, the slippers and the saree which the deceased was wearing, were also recovered at their behest.

(3.) The Juvenile Justice Board vide its order dated 20.12.2012 declined the prayer for bail which was made before it and the learned Additional Sessions Judge, Palwal upheld the same primarily on the ground that there were reasonable grounds for believing that the release of the juvenile/petitioner is likely to bring him into association with known criminals and expose him to moral, physical and psychological danger and that his release would defeat the ends of justice.