VISHNU YADAV 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 dated 22.12.2017 passed by learned Sessions Judge, Alwar whereby the appeal filed by the juvenile-petitioner Vishnu Yadav under Section 101 of Juvenile Justice Act has been rejected.

(3.) Learned counsel for the juvenile-petitioner submits that the juvenile-petitioner has been detained in observation home since 4.9.2017. He further submits that the trial is going on before the learned Juvenile Board. Statement of prosecutrix has been recorded as PW-3, wherein she has stated that juvenile petitioner Vishnu has not done anything wrong with her. She has also stated that name of Vishnu has been stated only because the place of occurrence belongs to the family of Vishnu. Counsel further submits that the co-accused namely Sunil Yadav has already been enlarged on bail. He has further contented that the gravity and nature of offence is not relevant while deciding the bail application as per the provisions contained in Section 12 of Juvenile Justice (Care and Protection of Children) Act, 2015.