N.K. Jain, J. - (1.) Heard learned counsel for the parties.
(2.) This revision petition, on behalf of the accused -petitioner, is directed against the impugned order dated 15.11.2007 passed by the District & Sessions Judge, Baran, dismissing the appeal of the petitioner against the order dated 05.11.2007 passed by the Juvenile Justice Board, Baran, dismissing the application of the petitioner for bail under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000.
(3.) It is contended on behalf of the petitioner that the investigation in the matter is complete and the prosecution has filed challan against the petitioner in the Juvenile Court treating him as juvenile. It is further contended that as per the prosecution case itself there is only one injury on the person of deceased, which has been attributed to two accused -persons, namely, petitioner Chitarlal and Lal Chand. He further submits that the petitioner is in judicial custody since 3rd September, 2007, therefore, he may be released on bail.;