VJAY BISHNOI, J. - (1.) This criminal revision petition under Section 397/401 Cr.P.C. read with Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Act of 2000' hereinafter) is directed against the order dated 2.4.2014 passed by the learned Sessions Judge, Jodhpur Metropolitan (for short 'the Appellate Court' hereinafter), whereby the appeal filed by the juvenile through his guardian under Section 52 of the Act of 2000 against the order dated 27.3.2014 passed by the Juvenile Justice Board, Jodhpur (for short' the Trial Court' hereinafter) on an application under Section 12 of the Act of 2000, whereby the prayer for releasing the juvenile on bail was dismissed.
(2.) Heard the learned Counsel for the petitioner and the Public Prosecutor and perused the report of the Probation Officer dated 21.4.2014, submitted before this Court on 23.4.2014.
(3.) Section 12(1) of the Act of 2000 read as under: "When any person accused of a bailable or non-bailable offence, and apparently a juvenile is arrested or detained or appears or brought before a Board, such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) or in any other law for the time being in force, be released on bail with or without surety or placed under the supervision of a Probation Officer or under the care of any fit institution or fit per son but 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.";