ARUNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this petition filed under Section 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (herein-after referred to as 'the Act') the petitioner has sought bail through her natural guardian (father - Jai Karan) against the FIR no 163/2011 registered at Police Station Singhana (Jhunjhunu) for the offence under Sections 302 read with 34 IPC.

(2.) Briefly stated facts of the case, relevant for the purpose of disposal of this petition are that a report was lodged at the instance of complainant Sahi Ram (father of deceased Krishna Kumar) in relation to an incident, which allegedly took place on 31).06.2011. The petitioner Aruna is stated to be 17 years old and thus a juvenile. According to the complainant, on 30.06.2011 he and all his family members were sleeping in the house constructed at the field itself, whereas his son Krishna Kumar and brother-in-law (loser) Dharamveer, were sleeping on one cot. Next morning i.e. on 01.07.2011 at about 5.30 A. M. when the complainant (father) got up, he saw, Dharamveer sleeping on the cot alone. On being asked, he had no knowledge as to where Krishna Kumar was and on search, the deceased Krishna Kumar was found dead on the walkway and his neck was surrounded by electric wires, and he had doubt that his daughter-in- law Aruna and her paramour had murdered his son. On this report, case was registered and after usual investigation, police filed charge-sheet against the petitioner Aruna as also co-accused Vikas Jat.

(3.) An application for grant of hail was moved before the Juvenile Justice Board, Jhunjhunu, which was rejected vide order dated 08.08.2011 and the appeal preferred against it also came to he dismissed by Sessions Judge, Jhunjhunu on 17.08.2011. Hence the present revision petition has been filed.