Jasbir Singh, J. - (1.) INITIALLY, it was case of the petitioner that he, being juvenile, is entitled to grant of bail. His assertion was controverted by the State counsel and this Court vide order dated February 16, 2006, asked the petitioner to put on record original school leaving certificate, photostat copy of which has been placed on record. Counsel for the petitioner states that he is unable to do the same. Otherwise, as per averments, made in the FIR, no case is made out for interference. Dismissed.;