Mohd. Lias vs State

Sat Pal, J.

(1) This is petition for grant of Bail u/s 439 of Code of Criminal Procedure.

(2) Mr. Bhardwaj, the learned Counsel for the petitioner submitted that the petitioner is a juvenile as defined in the Juvenile Justice Act (in short Act) and as such he was entitled to be released on bail, as his case does not fall under any of the exceptions mentioned in Section ) 8 of the Act. In support of his contention learned Counsel placed reliance on two judgments of this Court reported in the case of Arjun Vs. The State, and Ram Inder v. State. 1 (1992) Ccr 918. Learned Counsel for the petitioner also submitted that the petitioner was not a previous convict.

(3) Mr. H.P. Sharma, learned Counsel appearing on behalf of the State could not point out any fact to show that the present case falls under any of the exceptions mentioned in Section 18 of the Act.

(4) Keeping in view the aforesaid circumstances, I am of the opinion that it is a fit case for grant of bail to the petitioner. Accordingly, I direct that the petitioner be released on bail on his furnishing a bail bond in the sum of Rs. 15.000.00 with one surety in the like amount to the satisfaction of the Court concerned. With this order petition stands disposed of. dusty.