Narendra Kumar Jain, J. - (1.) This revision petition, on behalf of the complainant, is filed under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 against the impugned order dated 16.4.2007 passed by the (rial Court granting bail to accused-non-petitioner Sanju Sanjaypal.
(2.) The contention of learned counsel for the petitioner is that the application for bail before the trial Court was moved under Section 439, Cr.P.C., whereas the said application was not maintainable as the trial Court declared the accused as juvenile. His second submission is that soon after declaration of accused as juvenile it was a duty of the Juvenile Justice Board to proceed in accordance with the provisions of Section 7 of the Act of 2000.
(3.) The learned counsel for the accused-non-petitioners has supported the impugned judgment.;