RAMLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner, a juvenile, was charged for the offence of chain snatching of one Suchita as pillion rider on a motorbike and for that FIR No.129 of 2014 was registered at Kotwali Police Station, Bhilwara and during investigation petitioner was arrested. Being juvenile, petitioner invoked Section 12 of the Juvenile Justice (Care & Protection of Children) Act, 2000 (for short, 'Act of 2000') and preferred an application under the aforesaid Section before the learned Juvenile Justice Board, Bhilwara. The said application of the petitioner did not find favour from Juvenile Justice Board and the same was rejected vide order dated 17th of May 2014. Being aggrieved by the order of Juvenile Justice Board, an appeal was preferred by the petitioner before the Sessions Judge, Bhilwara but the said effort of the petitioner also proved abortive and the learned Sessions Judge by impugned order dated 2 nd of June 2014 rejected the appeal.

(2.) Appalled by the judgment of the appellate Court, petitioner has preferred this revision petition through his natural guardian father under Section 397/401 Cr.P.C. read with Section 54 of the Act of 2000. Learned counsel for the petitioner, Mr. Ramesh Purohit, has argued that both the Courts below have committed grave and serious error of law and fact in declining bail to the petitioner and the impugned orders are contrary to the aims and objects of the Act of 2000, and therefore, are not sustainable. Mr. Purohit has submitted that Act of 2000 is special Act and its main object is to provide for the care, protection, treatment, development and rehabilitation of delinquent juveniles. Thus, according to learned counsel, the basic object of the Act is to reform the juveniles and not to penalize them for their delinquencies. With these submissions, learned counsel has urged that both the impugned orders are not sustainable and petitioner is liable to be released on bail by exercising revisional jurisdiction.

(3.) The learned Public Prosecutor, Mr. Pankaj Awasthi, has opposed the prayer and has submitted that though petitioner is juvenile but his delinquency is of serious nature as he was involved in offence of extortion and has snatched chain of the complainant lady, therefore, no interference in the impugned orders is warranted.