JASKARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a criminal revision and has been directed against the order dated 3rd March. 1998 passed by the court of Additional Sessions Judge. Ludhiana, who dismissed the appeal of Shri Jaskaran Singh against the order dated 20th January, 1998 passed by the Court of Juvenile Court/Chief Judicial Magistrate, Ludhiana.

(2.) A few facts can be noticed:Shri Jaskaran Singh along with Shri Harinder Singh were involved in a case under Sections 302 and 323 of the Indian Penal Code, registered vide F.I.R. No. 109 dated 22nd June. 1997 at Police Station Malerkotla. District Sangrur. Shri Jaskaran Singh filed an application for grant of bail in the Court of Chief Judicial Magistrate (Juvenile Court) and the said bail application was declined vide order dated 20th January 1998. Aggrieved by the said order. Shri Jaskaran Singh filed an appeal before the Court of Sessions Judge. Ludhiana, under Section 37 of the Juvenile Justice Act, and the said appeal was dismissed vide impugned order dated 3rd March, 1998 on the ground that the said appeal was not maintainable in view of the provisions of Section 37 and Section 2(c) of the Juvenile Justice Act, 1986.

(3.) Aggrieved by the order of the learned Sessions Judge, present revision petition has been filed by Shri Jaskaran Singh, which I am disposing of with the assistance rendered by Shri H.N. Mehtani. Advocate, appearing on behalf of the petitioner, and Shri J.S. Brar. D.A.G. Punjab, appearing on behalf of the State.