NAVIN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) By this revision petition, the petitioner, who is a "juvenile in conflict with law" has challenged the order dated 30.8.2012 passed by Additional District and Sessions Judge (Fast Track), Bandikui Headquarter Dausa dismissing the appeal filed by the petitioner against the order dated 23.7.2012 passed by Principal Magistrate, Juvenile Justice Board, Dausa in F.I.R. No. 265/2012, Police Station Mahawa, District Dausa for the offences under Sections 354, 302, 201,120-B Indian Penal Code.

(3.) The bail application filed by the petitioner under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act') before the Principal Magistrate, Juvenile Justice Board, Dausa was rejected vide order 23.7.2012 mainly on the ground that the if benefit of bail is granted to the petitioner he may come in contact with criminals which may adversely affect him mentally, psychologically and physically and the same will not be in the interest of justice in such a serious case.