BITTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Bittu, a juvenile in conflict with law (hereinafter called the juvenile) presently in protective custody in Observation Home, Ambala, in FIR No.368 dated 3.7.2013 under Sections 363, 366-A, 376 and 120-B IPC as also under Section 4 of the Protection of Children from Sexual Offences Act, 2012 of Police Station, Model Town, Panipat, by way of this revision petition has challenged order (Annexure P-2) dated 31.7.2013 passed by the Principal Magistrate, Juvenile Justice Board, Panipat vide which his bail application was rejected and order (Annexure P-3) dated 14.8.2013 passed by the Additional Sessions Judge, Panipat vide which his appeal filed against order (Annexure P-2) was dismissed.

(2.) In this revision petition, it is claimed that neither the appellate court nor the Principal Magistrate, Juvenile Justice Board, Panipat took into consideration the relevant legal material and rather taking the entire matter in a different tenor and tone than the one permitted by law, dismissed his prayer for bail.

(3.) As per the prosecution case, the juvenile had taken away the victim by enticing her away and had committed forcible sexual intercourse with her.