CHANDRABHAN @ SHUBHAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter to be referred as 'the Act'), the petitioner, who is a "juvenile in conflict with law" has challenged the order dated 25.6.2016 passed by the Sessions Judge, Kota in Criminal Appeal No.236/2016 dismissing the appeal filed by the petitioner against the order dated 2.6.2016 passed by the Juvenile Justice Board, Kota in FIR No.148/2016 registered at Police Station Dadabari, Kota for the offences under Sections 143, 341, 302, 307 and 323 IPC.

(3.) The bail application filed by the petitioner under Section 12 of the Act before the Juvenile Justice Board, Kota was dismissed vide order dated 2.6.2016 mainly on the ground that if benefit of bail is granted to the petitioner he is likely to associate with any known or unknown criminal person or it may expose him morally, physically or psychologically in danger or release of petitioner would defeat the ends of justice.