Prashant Kumar Agarwal, J. - (1.)Heard the learned counsel for the parties.
(2.)By this revision petition, the petitioner, who is a juvenile in conflict with law has challenged the order dated 21.4.2016 passed by District & Sessions Judge, Kota dismissing the appeal filed by the petitioner against the order dated 12.4.2016 passed by the Juvenile Justice Board, Kota in FIR No.172/2016, Police Station Udyog Nagar, District Kota for the offence under Section 379 IPC.
(3.)The bail application filed by the petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the Act ) before the Juvenile Justice Board, Kota was rejected vide order dated 12.4.2016 mainly on the ground that if benefit of bail is granted to the petitioner, he may come in contact with known and unknown criminal persons and it would defeat the ends of justice and it may involve in similar criminal activities as more than one case is registered against him.