DEEPAK MAHESHWARI, J. - (1.) Heard learned counsel for the accused-petitioner as also learned Public Prosecutor.
(2.) This revision petition is directed against the order dated 14.02.2018 passed by learned Sessions Judge, Alwar whereby the appeal preferred by the petitioner Harsh Mavi has been rejected and the order passed by learned Juvenile Board, Alwar dated 06.02.2018 has been upheld whereby the bail application filed on behalf of petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children) Act 2015 which has been rejected. Counsel for the accused-petitioner submits that there was no role of the petitioner in the offence under Sections 364, 364A, 365, 302 and 120B IPC. Co-accused Deepak and Akash were main culprits in the matter. No recovery has been effected from petitioner. Hence the revision may kindly be allowed and the petitioner be enlarged on bail.
(3.) Per contra, learned Public Prosecutor has opposed the prayer stating that petitioner Harsh was also instrumental in hatching a conspiracy with co-accused in kidnapping the 16 years old boy Yash for the purpose of demand of ransom of Rs. 14 lakhs from his parents.;