RANJIT SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner is a juvenile, within the meaning of The Juvenile Justice (Care and Protection of Children) Act, 2000, was arrested on 11th September, 2004, in a case registered with Police Station Arki for an offence punishable under Section 376 read with Section 511 of the Indian Penal Code and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, in terms of FIR No. 116/2004, dated 8th September, 2004.

(2.) According to the prosecution case : Victim an eleven years old girl had gone to fields to cut grass alongwith her cousin about 14 years of age. When they were cutting grass, petitioner came and asked the help of Kamlesh Kumar to assist him in lifting a bundle of grass. Thereafter, the accused invited the victim to cut grass from his Ghasani. She accompanied him to the Ghasani. Petitioner removed the salwar worn by the victim and also his pant and laid upon her. She raised alarm. The petitioner then put on his pant and ran away. In the meanwhile, mother of the victim came. The victim disclosed the incident to the mother. The matter was reported to the police next day. The doctor who examined the victim did not find any injury on the person of the victim. No sign of any penetration on the private parts of the victim were found.

(3.) The petitioner applied for bail before the Juvenile Justice Board at Shimla. However, the Principal Magistrate declined the bail on the grounds that release of the accused juvenile on bail would defeat the ends of justice and also put him in physical and psychological danger and that there would be a lot of resentment amongst the people in the area which will have adverse psychological impact.