BRAJESH KUMAR GOND Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This is an appeal under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 against refusal of the prayer for bail to the appellant by order dtd. 21/6/2022 passed by the Additional District Judge-I, Kamur at Bhabua confirming the order dtd. 10/5/2022 passed by Juvenile Justice Board in connection with Juvenile Trial No. 518 of 2022 arising out of Bhabua P.S. Case No. 93 of 2022.

(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.