ROHIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.P.P. for 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 to the appellant by order dtd. 8/2/2023 passed by Additional District and Sessions Judge-I-cum-Special Judge, Vaishali at Hajipur in connection with Hajipur Town P.S. Case No. 881 of 2021.

(3.) On bare perusal of provision of Sec. 12 of the Juvenile Justice (Care and Protection and 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.