BUNTY @ GURVINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Issued notice. Learned Public Prosecutor accepts notice on behalf of the State. This revision petition is directed against the order dated 3.4.2008 passed by the learned Sessions Judge, Hanumangarh in appeal under Sec. 52 of the Juvenile Justice (Care and Protection of. Children) Act, 2000. The petitioner is a juvenile and he is in custody since 13.6.2007.

(2.) Keeping in view the facts and circumstances of the case, this revision petition is allowed. The impugned order dated 3.4.2008 dated by the learned Sessions Judge, Hanumangarh so also the order dated 28.3.2008 passed by the learned Principle Magistrate, Juvenile Justice Board, Hanumangarh are set aside and it is directed that petitioner Bunty @ Gurvindra Singh S/o Baljeet Singh shall be released on bail, provided he furnishes a personal bond in the sum of Rs. 20,000.00 along with two sureties in the sum of Rs. 10,000.00 each to the satisfaction of the learned Sessions Judge, Hanumangarh for his appearance in the said Court and before the Principal Magistrate, Juvenile Justice Board, Hanumangarh on all the subsequent dates of hearing and whenever called upon to do so till the enquiry or trial is concluded. Petition allowed.