SAMIR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(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 to the appellant by order dtd. 15/3/2023 passed by the Additional Sessions Judge-I, Bhojpur at Ara in connection with B.P. No. 1048 of 2023 in Special Children Case No. 09 of 2023 arising out of Ara Nagar P.S. Case No. 158 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.