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Judgment
7 paragraphs · 135 wordsHaving heard learned counsel for the parties and after perusing the material available on record including the report of Probation Officer dated
17.03.2020 furnished by learned Public Prosecutor, which is taken on record, and without expressing anything on merits, the revision petition is
allowed.
It is directed that the petitioner Jitendra Singh S/o Shyam Singh be released on bail, provided his natural guardian, father, furnishes a personal bond
in the sum of Rs.25,000/- alongwith two sureties in the like amount each to the satisfaction of the concerned Juvenile Justice Board with the stipulation
that he shall produce the petitioner before the concerned Juvenile Justice Board on all dates, till the enquiry or trial is completed. His natural guardian,
father shall ensure that the juvenile in conflict with law maintains good conduct and behaviour.