- (1.) This revision has been filed against the order dated 31-8-2000 passed by Sessions Judge, Agra in Juvenile Appeal No. 114/2000 dismissing the appeal arising out of order dated 25-8-2000 passed by Juvenile Judge, Agra in Crime No. 274/2000 under Sections 18/20, N.D.P.S. Act rejecting the bail of the applicant.
(2.) The applicant was apprehended by Police of P. S. Mantola, District Agra under Sections 18/20, N.D.P.S. Act. He was produced before Special Judge, N.D.P.S. Act, who found him juvenile and transferred the case before Juvenile Judge. The applicant moved application for releasing him on bail on the ground that he was juvenile and under Section 18 of Juvenile Justice Act, 1986 he ought to be released on bail.
(3.) The learned Juvenile Judge held that the applicant is juvenile. On the point of bail he held that the applicant was wanted in as many as 10 cases under various Sections of I.P.C., Goonda Act, and 110, Cr.P.C. and thereafter he was apprehended under N.D.P.S. Act and therefore, he was likely to bring into association with any known criminals and the ends of justice would be defeated. With these observations he rejected the bail application.;