MAHAVEER 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 18.9.2013 passed by Sessions Judge, Alwar dismissing the appeal filed by the petitioner against the order dated 9.9.2013 passed by Principal Magistrate, Juvenile Justice Board, Alwar in FIR No.88/2013, Police Station Kotkasim, District Alwar for the offence under Section 302 read-with Section 34 and 120-B IPC.

(3.) The bail application filed by the petitioner under Section 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, Alwar was rejected vide order dated 9.9.2013 mainly on the ground that if benefit of bail is granted to the petitioner, he may come in bad company which is not in the interest of justice and also that life of the petitioner may come in danger.