SHAHBAJ ALI AND ANR. Vs. STATE OF RAJ.

JUDGEMENT

(1.) The bail application of both the petitioners who are juvenile delinquents was dismissed on 18.3.2013 by the Juvenile Justice Board, Chittorgarh in relation to FIR No.141/2013 of Police Station, Nimbahera under Sections 307, 341 and 323 IPC. That order was passed under Section 12 of the Juvenile Justice(Care & Protection of Children) Act, 2000 (for short "the Act of 2000" hereinafter). The appeal no. 60/2013 of both the juvenile delinquents was dismissed on 2.4.2013 by the Sessions Judge, Chittorgarh under the provisions of Section 52 of the Act of 2000.

(2.) The incident is of 10.3.2013. The injured in this case was 17 years only. He has narrated in his statement under Section 161, Cr.P.C. that in a small scuffle in a game of football, both the juvenile delinquents with the help of Nadim @ Nanna fatally attacked on him and he was badly stabbed in his stomach by Nadim @ Nanna, with the help of two juvenile delinquents who had instigated Nadim @ Nanna to stab him. The injury report of Sujit aged 13 years is on record and his one of the injury is found to be liver deep and dangerous to life. He had to be referred to higher centre for treatment.

(3.) Without commenting on the merits of the case, I am of the opinion that if the benefit of bail at this early stage is given to the juvenile delinquents, then it will defeat the ends of justice. Looking to rising trend of increasing crimes by juveniles, untimely release of juveniles is not advisable some times.