RISHIKESH @ HANSIKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner (a juvenile - through his father) as well as learned Public Prosecutor appearing on behalf of the respondent -State. This revision petition under Sec. 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act of 2000') has been filed against the order dt 09.04.2013 passed by learned Additional District and Sessions Judge, No. 1, Alwar (hereinafter referred to as 'the Appellate Court') in Criminal Appeal No. 12/2013, whereby the Appellate Court dismissed the appeal of the petitioner and upheld the order dt. 04.04.2013 passed by the Principal Magistrate, Juvenile Justice Board, Alwar in FIR No. 610/2012 registered at Police Station Udyog Nagar, Alwar, for offences under Secs. 363, 366 and 376(2)(g) IPC, dismissing the bail application of the petitioner filed under Sec. 12 of the Act of 2000.

(2.) THE allegation of offences against the petitioner is under Secs. 363, 366 and 376(2)(g) IPC. The bail application filed by the petitioner under Sec. 12 of the Act of 2000 before Principal Magistrate, Juvenile Justice Board, Alwar was rejected vide order dt. 04.04.2013. Being aggrieved by the said order, an appeal under Sec. 52 of the Act of 2000 was filed by the petitioner before the Appellate Court and the same has been dismissed by learned Appellate Court vide impugned order dt. 09.04.2013. Dissatisfied by the orders dt. 09.04.2013 and 04.04.2013 passed by the Courts below, the petitioner has preferred this revision petition under Sec. 53 of the Act of 2000 before this Court.

(3.) ON the other hand, learned Public Prosecutor defended the impugned order passed by the Juvenile Justice Board in declining the bail to the petitioner as also the order passed by the Appellate Court upholding the order passed by the Juvenile Justice Board. In compliance of order dt. 30.04.2013 passed by this Court he has produced a report of Superintendent of Juvenile Justice Home, Department of Social Justice and Empowerment, Alwar in which the character and conduct of the petitioner has been found very good and as per the report if the petitioner -juvenile is released on bail, then his release is not likely to bring him into association with any known criminal, or expose him to moral, physical or psychological danger, or that his release would not defeat ends of justice. The Report No. 181 dt. 14.05.2013 produced by learned Public Prosecutor is taken on record and relevant portion thereof reads as under: