RAVI KUMAR Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, through his natural guardian, mother, has preferred this revision petition aggrieved by the order dated 01.02.2016 passed by the Juvenile Justice Board, Barmer, vide which the application under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as 'the Act') was rejected. The petitioner has also challenged the order dated 04.02.2016 passed by the learned Additional Sessions Judge No.1, Barmer, vide which the appeal filed by the petitioner under Section 52 of the Act was rejected.

(2.) The contention of the counsel for the petitioner is that the offence against the present petitioner is under Section 306 IPC. There is nothing on record to infer that release of the juvenile in conflict with would bring him into association of criminals and the Juvenile Justice Board as well as the learned appellate court have committed an error in rejecting the prayer for release of the juvenile in conflict with law.

(3.) The learned Public Prosecutor, on the other hand, has contended that the juvenile in conflict with law threatened the deceased, as a result of which, she committed suicide.