- (1.) Petitioner, a child in conflict with law, has preferred this revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act , 2015 (for short, 'Act of 2015') to challenge order dated 13th of November, 2017, passed by Sessions Judge, Sri Ganganagar (for short, 'learned appellate Court), rejecting his appeal under Section 101 of the Act of 2015 and affirming order dated 6th of November, 2017, passed by Principal Magistrate, Juvenile Justice Board, Sri Ganganagar (for short, 'learned Board').
(2.) Facts, in brief, are that FIR No.158/2017 came to be lodged with Police Station Sri Karanpur, District Sri Ganganagar for offence under Section 302 , 34 IPC. Considering the delinquencies of the juvenile-petitioner, he was apprehended and sent to Observation Home, Sri Ganganagar. The petitioner, thereupon, applied for bail before learned Board through his natural guardian father. The learned Board, while relying on serious criminal delinquencies of the petitioner, declined him bail. Feeling aggrieved by the order of learned Board, the petitioner preferred an appeal before learned appellate Court, but the learned appellate Court, while affirming the order of learned Board, rejected the appeal. Learned appellate Court has found that it would not be appropriate to take a lenient view in the matter for grant of bail to the juvenile-petitioner under Section 12 of the Act of 2015. With the advent of time, after investigation, charge- sheet in the matter is filed.
(3.) At the threshold, when the matter came up before the Court, learned Public Prosecutor was directed to procure report of the Probation Officer.;