NARPAL JUVENILE Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant revision petition is directed against the judgment dated 22.12.2015 passed by the learned Sessions Judge, Rewari whereby an order dated 8.12.2015 passed by the Principal Magistrate, Juvenile Justice Board, Rewari declining regular bail to the juvenile/present petitioner has been upheld.

(2.) Fir No.155 dated 10.6.2015 came to be registered under Section 302/34 of the Indian Penal Code at Police Station Rampura on the complaint of Vikram singh. Complainant asserted that he had received telephonic information from Himmat Singh that Gajraj, Bhoop Singh and the present petitioner were beating to his brother, namely, Pardeep near a bus stand. Complainant having rushed to the indicated spot saw Gajraj holding his brother and present petitioner inflicting a blow on the neck of his brother with a broken glass bottle. Upon seeing the complainant, the assailants ran away. Pardeep is stated to have died on the spot. Motive attributed by the complainant is that on a previous occasion also, the accused party had quarrelled with his family under the influence of liquor and Pardeep (since deceased) had warned them not to do so and on account of this, a grudge had been nursed.

(3.) The application seeking benefit of bail on behalf of the petitioner has been rejected by the Juvenile Justice Board. In appeal having been preferred, the impugned order dated 22.12.2015 has been passed by the learned Sessions Judge, Rewari. Against such brief backdrop, the instant revision petition has been filed.