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Judgment
13 paragraphs · 238 wordsPetitioner through his natural guardian Father Mishrilal has preferred this revision petition aggrieved by order dated 21.08.2020 passed by the Principal
Magistrate, Juvenile Justice Board, Jhalawar (Raj.) whereby application under Section 12 of the Juvenile Justice (Care & Protection of Children) Act
was rejected and against order dated 11.09.2020 passed by the learned Special Judge, Protection Of Children From Sexual offences Act and Children
Rights Protection Commission Act No.1, Jhalawar (Raj.) whereby appeal filed by the petitioner was rejected.
It is contended by counsel for the petitioner that the petitioner has been falsely implicated in this matter and he is in judicial custody since long.
Therefore, the criminal revision may be allowed and the petitioner be released on bail.
Learned Public Prosecutor and learned counsel for the complainant have opposed the revision petition.
I have considered the contentions.
The revision petition is allowed setting aside the impugned orders dated 21.08.2020 and 11.09.2020. It is directed that petitioner-Kalulal S/o Mishrilal
be released on bail, provided his natural guardian Father Mishrilal furnishes a personal bond in the sum of Rs.50,000/- along with two sureties of
Rs.25,000/- 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 Mishrilal shall ensure that the juvenile in
conflict with law, maintains good conduct and behaviour.