SITA RAM CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel appearing on behalf of the State.

(2.) This is an appeal under Sec. 101(5) of the Juvenile Justice (Care and Protection of Children) Act, 2015 against refusal of the prayer for bail of the appellant by order dtd. 2/12/2022 passed by the Additional Sessions Judge-I (Children Court), Saran at Chapra in connection with C.C. Case No. 08 of 2022 arising out of Bhagwan Bazar P.S. Case No. 628 of 2021.

(3.) On bare perusal of provision of Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015, it appears that Juvenile in conflict with law shall be released on bail unless there appears reasonable grounds for believing that the release is likely to bring him into association with any known criminal or expose him to moral, physical or psychological danger or that his release would defeat the ends of justice.