- (1.) Instant revision has been preferred under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 against the order passed by the Sessions Judge in Cr. Appeal No. 45 of 2010 on 05.10.2010 by which the order passed by the Juvenile Justice Board refusing the prayer for bail of the Juvenile petitioner in conflict with law was affirmed.
(2.) Learned counsel submitted that the petitioner is in custody since 10.07.2010 for the alleged offence under Sections 386/506 of the Indian Penal Code. He was not named in the F.I.R. He was arrested after five days of the alleged occurrence merely on suspicion and on confessional statement of the coaccused.
(3.) There was allegation in the F.I.R. that three unknown culprits had extended threat and had demanded extortion money from the informant, but no money was passed to the accused. Petitioner was never put on Test Identification Parade and the coaccused Chandra Kanta Upadhaya has been admitted to bail by this Court in B.A. 7606 of 2010. I find that the prayer of the petitioner has been refused by the Sessions Judge only on the ground that the juvenile in conflict with law has fallen in the group of notorious criminals of the district but without disclosing the leader of the alleged notorious gang otherwise there was no prima facie material except confessional statement of the coaccused.;