BABLOO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the accused-petitioner as also learned Public Prosecutor.

(2.) This revision petition has been preferred against the order dt. 14/2/2018 passed by learned Special Judge, SC/ST (POA) cases, Dholpur (POSCO Court) whereby the appeal filed by the accused-petitioner Babloo under Sec. 101 of Juvenile Justice Act has been rejected.

(3.) Counsel for the petitioner contends that his appeal has been rejected only on the ground that the possibility of the accused-petitioner Babloo of coming into association with known criminals or to expose him to moral, physical or psychological danger cannot be ruled out on his coming into contact with coaccused.