BHAJAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 401 of the Code of Criminal Procedure, 1973 challenging the order dated 24.12.2012, whereby, the appeal filed by the petitioner against the order passed by the Juvenile Justice Board rejecting his bail application was dismissed. Learned counsel for the petitioner has submitted that the petitioner has been falsely involved in this case. No specific role was attributed to the petitioner.

(2.) LEARNED State counsel, on the other hand, has opposed the petition.

(3.) LEARNED Additional Sessions Judge, while dismissing the appeal filed by the petitioner has observed as under: -