JITENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner assailing the order of the Juvenile Justice Board dated 24.5.2010 as also the order dated 26.5.2010 passed by learned Court of Sessions.

(2.) By the first order, the Juvenile Justice Board has rejected the application of the petitioner, who is a juvenile, under section 12 of the Juvenile Justice Act thereby denying him benefit of bail pending trial. The appeal of the petitioner was also rejected by the learned Court of Sessions, Dausa upholding that order.

(3.) Shri Pankaj Gupta, learned counsel for the petitioner has argued that only reason assigned by the learned Board is that if the petitioner is released on bail, it might endanger his life because he in that event might come in contact with other criminals and that there are many other co-accused, whose arrest in the present case has yet not been made. Learned counsel submitted that learned Court of Sessions also erred in law in following that line of reasoning, whereas the fact is that there was absolutely no basis to say that if is released on bail, his safety would be jeopardised and that he would come in contact with other criminals.