Manak Mohta, J. - (1.) HEARD.
(2.) BY way of this revision petition the petitioner has assailed the validity and correctness of orders passed by the Courts below refusing to enlarge the juvenile on bail. The allegation against the juvenile is that he was caught alongwith co -accused while transporting 7 Qunital and 80 Kg Poppy Husk ('Dodapost') in a 'Tata Sumo Car' having fabricated number plate. The juvenile was detained on the spot and was sent to Observation Home, however, on 27.12.2005 he absconded and remained absconding for three years. He has now become major.
(3.) AN application under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2001 (in short 'J.J. Act' ahead) was moved before the J.J. Court for releasing the juvenile on bail but that was rejected mainly on the ground that the juvenile remained absconding for a considerable period. Later on, the appeal was also rejected by the impugned order, thus, the revision has been preferred before this Court. Notice of this revision petition was given to the learned Public Prosecutor.;