- (1.) K. N. Sinha, J. Heard learned Counsel for the revisionist and the learned AGA.
(2.) THE present revision has been filed against the judgment and order dated 23-10-2002 passed by Sessions Judge, Bulandshahr, in Criminal Appeal No. 73 of 2002 whereby the appeal against the judgment and order dated 31-8-2002 passed by Juvenile Judge, Bulandshahr was confirmed. The revisionist Rajendra Singh was challaned for the offences under Sections 147/148/149/302/307/504/506/457 IPC in Case Crime No. 205 of 2002, Police Station Aurangabad, District Bulandshahr. The revisionist was 15 years old hence held to be Juvenile but his bail application was rejected by the Juvenile Judge on the ground that if he is released on bail he may come in the association of known criminals or his life may come in danger or the ends of justice will be defeated. The revisionist filed an appeal before the Sessions Judge which was also dismissed.
(3.) SECTION 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000, provides that the juvenile offender shall be released on bail but the exception would be that he shall not be so released if there appear reasonable grounds for believing that the release is likely to bring him into association with any known criminal or expose him to moral, physical or psychological danger or that his release would defeat the ends of justice. As earlier mentioned, the Juvenile Judge and the appellate Court refused bail on these grounds.;