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Judgment
3 paragraphs · 113 wordsA.P. Chowdhri, J.
Learned counsel for the petitioner states that the date of birth of Jatinder Kumar is 29.8.1973 and he was 15 years, 4 months old on the date of the alleged occurrence. He relies on Section 18 of the Juvenile Justice Act which was brought into force by Central Government notification dated 3.8.1987 w.e.f. 2.10.1987. According to the said provision a juvenile has to be admitted to bail.
Learned Counsel for the State has not been able to point out any exception except the one mentioned in itself which is apparently not attracted. Accordingly, the petitioner is allowed bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Ludhiana. Dasti.