YASHPREET Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition is against the order dated 29.10.2018 passed by learned Additional Sessions Judge, Children's Court,Patiala whereby appeal under Section 52 of the Juvenile Justice Act, 2000 (for short, "the Act") was dismissed.

(2.) Facts relevant for the purpose of decision of the present petition; that the petitioner herein, who is a juvenile, was involved in commission of offence punishable under Sections 363, 342 and 377 IPC and Section 4 of the Protection of Children from Sexual Offences Act i.e. offence of sodomy on the persons of the minor victim.

(3.) Learned counsel for the petitioner mainly contended that the petitioner is a juvenile and is in custody since 6.9.2018 and the decision of the case still to take some more time. So, the petitioner be released on bail.