Atul Kumar Jain, J. - (1.) IT has been argued by learned public prosecutor that because of conduct of Juvenile Delinquent, the victim who was daughter of Jawar Singh was compelled to commit suicide. Deceased victim was a girl aged fourteen years only and alleged rape was committed on her by so called juvenile Deepak, who was caught red handed but later on his relatives by using the force got him released from the custody of the relatives of the victim girl. I have heard arguments of both the parties. Learned counsel for juvenile delinquent has relied upon the following rulings: - (1) Mata @ Manohar Singh vs. State of Rajasthan, : 1995 Cr.L.R. (Raj.) 506. (2) Mahesh Soni vs. State of Rajasthan, S.B. Criminal Revision Petition No. 1006/2006. (3) Saddik vs. State of Rajasthan, S.B. Cr. Revision Petition No. 1713/2011. (4) Manoj Kumar vs. State of Rajasthan,, 2013 (2) RCC (Raj.) 632. (5) Deepak Kumar vs. State of Rajasthan,, 2012 WLC (Raj.) UV 605. (6) Yadvendra Parashar vs. State of Rajasthan,, 2013 (2) RCC (Raj.) 806. (7) Banay Singh Meena vs. State of Rajasthan, : 2013 (2) RCC (Raj.) 910.
(2.) I have perused the aforesaid rulings. This Court is of the firm view that if enlarging the juvenile delinquent on bail defeats the ends of justice then looking to the provisions of Section 12(1) of J.J. Act 2000 he should not be given the benefit of bail. Looking to the conduct not only of juvenile but also of his relatives, juvenile delinquent Deepak cannot be enlarged on bail in this matter because it will defeat the ends of justice. Hence, in relation to FIR No. 451/2014 of P.S. Sewar District Bharatpur for the offence under Secs. 376, 306, 452, 323 and 341 IPC and Section 3 & 4 of POCSO Act, 2012, his revision petition filed under Sec. 53 of J.J. Act 2000 is hereby dismissed. Copy of this order be sent to J.J. Board Jhunjhunu as well as to Sessions Judge, Jhunjhunu.;