BANWARI LAL SHARMA,J. - (1.) This Revision Petition is preferred by the petitioners/juvenile against the impugned order dated 07.12.2016 passed by Learned Sessions Judge, Dholpur in Criminal Appeal No. 84/2016 by which Learned Sessions Judge dismissed the appeal of present petitioners and affirmed the impugned order of bail rejection on application under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 dated 21.11.2016 passed by Learned Principal Magistrate, Juvenile Justice Board, Dholpur in FIR No. 206/2016 registered at Police Station Sepau, District Dholpur for offences under sections 147, 148, 149, 323, 341, 504, 506, 302 IPC.
(2.) Learned Counsel for petitioners submits that petitioners are minor girls and they have been implicated falsely in this case. Learned Principal Magistrate, Juvenile Justice Board, Dholpur dismissed the application seeking bail under Section 12 of Juvenile Justice Act on the ground that there is reasonable apprehension that the release is likely to bring them into association with any known criminal or expose them to moral, physical or psychological danger. He submits that there is no material for such apprehension and without any material rejection of bail is not sustainable. He submits that Section 12 of the Act of 2015 is mandatory, petitioners are in custody since 08.12.2016, investigation has been completed, charge sheet has already been filed and co-accused Murari, Smt. Sharda and Smt. Muni have already been released on bail by the Coordinate Bench of this Court, therefore this Revision Petition may be allowed and impugned orders may be quashed and set aside and application seeking bail under Section 12 of Juvenile Justice (Care and Protection of Children) Act, 2015 may be allowed.
(3.) Learned PP Mr. Rishi Raj Singh Rathore and Learned Counsel for complainant Mr. Asgar Khan opposed the Revision Petition and supported the impugned orders and submitted that this Revision Petition may be dismissed.;