BHAWANI DAN @ BHAWAN SHANKER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition has been filed on behalf of the petitioner, who is a juvenile, for releasing him from the custody from the case arising out of the F.I.R. No. 60/2011 registered at the Police Station, Napasar, district Bikaner for the offences under Sections 302 and 201, I.P.C.

(2.) The petitioner, being a juvenile, has been sent in detention to the Juvenile Home is connection with the above F.I.R. His application for release filed by his father has been dismissed by the Principal Magistrate, Juvenile Board, Bikaner by the order dated 19.9.2011 and the appeal filed against that order has been dismissed by the learned Sessions Judge, Bikaner vide order dated 19.10.2011.

(3.) This Court has directed the learned Public Prosecutor to call for the report of the Probation Officer, which has been received. Nothing adverse has been mentioned in the Probation Officer's report, as per which if the petitioner is released from the juvenile Home then he would come in the contact of hardened criminals. The report also reveals that the petitioner is a student and there are four members is the family, i.e. father, mother and two brothers, who are there to look after the petitioner. One of the brother of the petitioner is employed in the Rajasthan Police.