SONU NAGAR Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) THIS is a revision petition against order dated 15.6.2004 passed by Additional Sessions Judge, Chandigarh, whereby appeal filed by the present petitioner against order dated 11.12.2003 of the Juvenile Board had been dismissed. Petitioner had been requesting for bail being juvenile and bail had not been granted.

(2.) THE allegation against the petitioner is that he committed murder of Anurag on 3.5.2003, aged about 12 years since the demand of Rs. 5,00,000/- as ransom, made by him, was not met. His application for bail was declined by Juvenile Board U.T. Chandigarh. Appeal filed by him was dismissed by Additional Sessions Judge, Chandigarh on 15.6.2004 observing that he had committed gruesome murder.

(3.) COUNSEL for the petitioner pointed out that these FIRs are of earlier period and petitioner has just been involved after his arrest in this case. Petitioner is admittedly a juvenile.