- (1.) Heard Mr. Satish Trivedi, the learned senior counsel for the revisionist and the learned AGA for the respondent and perused the record.
(2.) This is a revision against the Judgment and order dated 18.6.2010 passed by the Sessions Judge, Basti in Criminal (Juvenile) Appeal No. 75 of 2010 Praveen Kumar Maurya v. State of U.P. confirming the order dated 24.5.2010 passed by the Juvenile Justice Board, Basti in Case No. 37/2010 State v. Praveen Kumar Maurya, arising out of Crime No. 135 of 2010, under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act (in short 'the NDPS Act'), Police Station Motipur, District Bahraich.
(3.) According to the prosecution case, on 19.2.2010, at about 4.00 p.m., near Indo - Nepal Border, the revisionist was intercepted by the police and on search he was found in possession of 4.900 grams of charas. The revisionist claimed himself as juvenile. The Juvenile Justice Board, Basti declared the revisionist as juvenile by order dated 18.5.2010 and there is no dispute to this extent. After declaration of the revisionist as juvenile, he moved an application for bail, which was rejected by the Juvenile Justice Board. The revisionist filed the aforesaid criminal appeal before the Sessions Judge, Basti, who has also dismissed the appeal. The learned Sessions Judge found that if the revisionist is released on bail he will come into association with known or unknown criminals and thereby will be exposed to moral, physical and psychological danger.;