PRADUMNA Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicant has filed this criminal revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short "the Act") against the order dated 9-12-2014 passed by the Court of Fourth Additional Sessions Judge, Sagar in Criminal Appeal No. 585/2014, Pradumna Vs. State of M.P. through P.S. Padmakar Nagar, Sagar, affirming the order dated 3-12-2014 passed by the Juvenile Justice Board, Sagar (for short "the J.J. Board") rejecting the bail application of the applicant in connection with Crime No. 334/2014, registered at P.S. Padmakar Nagar against him and other accused persons under Section 8 read with Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act"). Intrinsic facts for the purpose of this revision are as follows:--

(2.) Learned Counsel for the applicant submitted that at the relevant time the applicant was a student of 9th Class. He was traveling in the car with his brother-Deepak without knowing that in the car, Ganja was being carried illegally, thus, he is totally innocent. There is no prima facie evidence against him to connect him with the alleged crime. He further submitted that the Probation Officer has given a report, recommending the applicant release on bail. He still further submitted that the learned Appellate Judge passed the impugned order, overlooking the provisions of Section 12 of the Act.

(3.) Per contra learned Panel Lawyer supported the impugned order.