U.S.TRIPATHI, J. - (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, found him Juvenile and transferred the case before Juvenile Judge. The ap­plicant moved application of 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. 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. PC. 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.
(3.) AGGRIEVED with the said order, the applicant filed appeal before the Sessions Judge, Agra under Section 37 of Juvenile Justice Act. The Appellate Court found that during last three years the applicant had been challaned in as many as 10 criminal cases including those under Sec­tions 294, 307 I.P.C. and 3 Goonda Act. Now he has been arrested under Section 18 of N.D.P.S. Act. This fact by itself goes to show that applicant is of hardened criminal nature and his release would ex­pose to moral danger and would expose to him to other hardened criminals. Thus, the ends of justice would be defeated, if he is released on bail. With these observations, he dismissed the appeal.;