LOKESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed seeking bail of the accused juvenile petitioner, who is child in conflict with law and was arrested on 31.5.2017 in a criminal case registered on 7.5.2017.

(2.) Learned counsel for the petitioner submits that the petitioner is behind the bars since long and it will take long time for disposal of the case. The petitioner has not been named in the FIR and overt act of firing weapon was also not on the accused petitioner. The main accused - Virendra Gothari has already been released on bail against whom there were eight cases pending. Learned counsel submits that Devi Lal and Rang Lal, who are also coaccused, have also been released on bail. The Probationary Officer's report has been received, which states that behaviour of the petitioner has been found to be in order, however, there is a noting that the petitioner had attempted to run away when he was being brought to the Court by the Chalani Guard in March, 2018.

(3.) Learned counsel submits that the present behaviour of the petitioner deserves to be considered for the purpose of grant of bail to the accused petitioner. Learned counsel also submits that being a minor and less than 15 years of age at the time of alleged incident and maximum punishment, which could have been awarded, is three years and almost more than three years have lapsed since the petitioner was arrested.