- (1.) Instant revision petition on behalf of delinquent juvenile has been preferred under Section 53 of the Juvenile Justice [Care & Protection of Children] Act, 2000 to assail the order dated 15.09.2014 passed by the Juvenile Justice Board, Dholpur, whereby the Board had declined bail to the petitioner on the ground that in case the petitioner is released on bail, it will expose him to moral, physical and psychological danger. The Lower Appellate Court, considering the gravity of offence had affirmed the order passed by the Juvenile Justice Board, whereby bail was declined to the petitioner.
(2.) Petitioner has been named as accused in FIR No.66/2014 registered at Police Station Diholi, District Dholpur for offences punishable under Sections 363, 366, 376-D and 370 I.P.C., under Section 3 (1) (12) of the Scheduled Castes and the Scheduled Tribes [Prevention of Atrocities] Act, 1989.
(3.) It is not in dispute that the petitioner is a delinquent juvenile in conflict with law.;