VIKRAM @ KIRLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this revision petition is to order dated October 10, 2014 passed by ld. Additional Sessions Judge, Sirsa in Criminal Appeal No. 985 of 2014, thereby dismissing the first appeal-cum-regular bail of petitioner and impugned order dated July 03, 2014 passed by ld. Principal Magistrate, Juvenile Justice Board, Sirsa, dismissing regular bail, under Section 437 Cr.P.C., in case FIR No. 462, dated 15.05.2014, under Sections 302 and 34 IPC and under Section 25 of the Arms Act, 1959, at Police Station City Sirsa, District Sirsa.

(2.) It is an undisputed fact that petitioner is a juvenile and a report to this effect has also been received. It is also an admitted fact that application preferred by petitioner before ld. Principal Magistrate, Juvenile Justice, Board, Sirsa has been dismissed on the observation that if petitioner is released on bail, there is every likelihood of him to come in association with other criminals as well as to expose moral, physical or psychological danger. An appeal preferred by petitioner has also been dismissed by ld. Additional Sessions Judge, Sirsa vide order dated October 10, 2014.

(3.) A glance at the said order reveals that Court has noticed that a specific role has been attributed to petitioner, therefore, order passed by ld. Principal Magistrate, Juvenile Justice, Board, Sirsa neither illegal nor perverse.