BANWARI LAL Vs. STATE OF RAJ

JUDGEMENT

(1.) THIS is a revision petition against the order dated 19.11.2014 passed by the learned Sessions Judge, Sriganganagar in Criminal Appeal No.207/2014 confirming the order dated 13.11.2014 passed by the learned Principle Magistrate, Juvenile Justice Board, Sriganganagar in relation to FIR No.564/2014, PS Suratgarh City, under Sections 379 and 411 IPC.

(2.) ACCORDING to the prosecution case, on 13.10.2014, complainant Umesh Chitlangia presented himself before the P.S. Suratgarh City and submitted a written report alleging therein that on 02.10.2014, at about 10 o'clock, he kept his motor -cycle bearing No.RJ 13 7M 7550 in -front -of his house and when he came back at about 5 o'clock, he did not find the same and on searching he came to know that Harun Musalman and Banwari have taken away his motor -cycle.

(3.) ON this report, FIR No.564/2014 under Section 379 IPC was registered at P.S., Suratgarh City and the petitioners were arrested and produced before the Juvenile Justice Board, wherefrom they were sent to the Juvenile Home, Sriganganagar. The fathers of each of the petitioner preferred an application under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 for releasing them on bail but the same has been dismissed vide order dated 13.11.2014.