BALJINDER ALIAS BANTU Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) PETITIONER Baljinder alias Bantu, who is aged about 15 years and admittedly a juvenile, has filed this criminal revision against the order dated 15.9.2004, passed by Additional Sessions Judge, Chandigarh, whereby the appeal filed by him against the order dated 19.8.2004, passed by Principal Magistrate, Juvenile Court, Chandigarh, declining bail to him, has been dismissed.

(2.) BOTH the Courts below have declined bail to the petitioner on the ground that his release will defeat the ends of justice as he has committed the alleged offence in a barbaric manner. In this case, the petitioner is alleged to have put the kerosene oil on the body of Reena, aged 13 years, and set her on fire, when she refused to develop love affairs with him and have wrong things with him.

(3.) ON the other hand, counsel for the respondent State has opposed the prayer of the petitioner on the ground that the petitioner has committed heinous crime and his release will defeat interest of justice.