BEANT SINGH BENTU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision has been filed under Sec. 397/102 of Juvenile Justice Act on behalf of the petitioner Beant Singh @ Bentu S/o Amarjeet Singh @ Kala Singh, child in conflict with law who is confined at the Observation Home in connection with F.I.R. No.275/2020 registered at the Police Station Nai Mandi Gharsana for the offences under Ss. 8/22 and 25 of the NDPS Act against the order dtd. 21/10/2020 passed by the Sessions Judge, Sri Ganganagar, whereby the appeal preferred against the order dtd. 9/10/2020 passed by learned Principal Magistrate, Juvenile Justice Board, Sri Ganganagar rejecting bail application preferred by the petitioner's natural guardian i.e. father under Sec. 12 of the Juvenile Justice Act, was dismissed.

(2.) The petitioner being a child in conflict with law is confined at the Observation Home, Sri Ganganagar since 24/9/2020 in connection with the above FIR. The bail application preferred on behalf of the petitioner juvenile was dismissed by the Juvenile Justice Board, Sri Ganganagar vide order dtd. 9/10/2020. The appeal preferred against the said order under Sec. 101 of the Juvenile Justice Act has been dismissed by the Sessions Judge, Sri Gangangar vide order dtd. 21/10/2020. Hence, this revision.

(3.) I have heard and considered that submissions advanced at bar and gone through the material available on record. Suffice it to say that the petitioner, child in conflict with law, does not have any criminal antecedents. The recovery of contraband psychotropic drug, viz. Trio-SR Tablets (Tramadol Salt) numbering 5000 was effected by the SHO, Dharmpal Singh on 5/9/2020. As per the sequence set out in the FIR, the police and BSF party conducted Nakabandi and saw a black motorcycle with two boys sitting on it coming towards the checkpoint. The motorcycle was flagged down to stop. The motorcycle rider tried to turn back the motorcycle about 10 to 12 meters before the check point. The police and BSF personnel called them out to stop. The motorcycle driver fell down, whereas the pillion rider ran away leaving behind a black coloured bag near the motorcycle. The boy, who escaped was pursued by the constables but could not be apprehended. The motorcycle driver who fell down, was apprehended and he gave out his name to be Jasveer Singh. He, upon being interrogated, disclosed that the boy, who had run away, was Beant Singh S/o Amarjeet Singh, i.e., the petitioner herein. On the basis of these allegations, the petitioner has been confined in this case since 24/9/2020.