GAGAN DEEP SINGH Vs. SPL. PUBLIC PROSECUTOR JAMMU

JUDGEMENT

(1.) Short question raised in this revision petition is; whether petitioners, who are facing trial for offence under section 302/34 RPC, are entitled to benefit under the Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 (for short, the Act of 2013) and to be released on bail ?

(2.) I have heard learned counsel for the parties and have gone through the impugned order dated 21.12.2013, whereby learned trial court has dismissed petitioners ' bail application taking the view that the Act of 2013 is not attracted.

(3.) Alleged offence has been committed on 11.06.2010. Petitioners are alleged to have committed murder. After holding inquiry on an application moved by the petitioners, learned trial court has found that the age of petitioner No.1, Gagan Deep Singh, at the time of 2 the commission of offence was 16 years and 4 and the age of petitioner No.2, Ravinderpal Singh, was 17 years 2 months and 29 days.