KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal revision petition u/s 53 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (in short 'the Act') is directed against the order dated 10.4.2003 passed by the learned Sessions Judge, Jaipur City, Jaipur in Criminal Misc. Appeal No. 136/2003 whereby the appeal has been dismissed and the order of the learned Children Court refusing him bail has been confirmed.

(2.) The petitioner who Is juvenile is said to be involved in a case in FIR No. 21/03 RS. Nawalgarh Distt. Jhunjhunu along with others for the offences u/ss. 147, 148, 149, 302, 336 IPC. He has been declined bail by the learned Children Court as well as by the learned Sessions Judge on the ground that his release on bail would defeat the ends of justice and would bring him in association with known criminals.

(3.) Learned counsel for the petitioner has contended that he is admittedly a juvenile. He is entitled to be released on bail as per the provisions of Section 12 of the Act. There is no material on record to show the existence of stated ground on which the bail has been refused.