DEEPAK MAHESHWARI,J. - (1.) Heard learned counsel for the accused-petitioner as also learned Public Prosecutor.
(2.) This revision petition has been preferred against the order dated 03.02.2018 passed by learned Sessions Judge, Alwar whereby the appeal filed by the accused-petitioner Arjun under Section 101 of Juvenile Justice Act has been rejected.
(3.) Counsel for the petitioner contends that this appeal has been rejected only on the ground that the possibility of the accused-petitioner Arjun of coming into association with known criminal or expose him to moral, physical or psychological danger cannot be ruled out on his coming into contact with Co-accused Amir Khan and Subhash.;