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Judgment
10 paragraphs · 202 wordsPetitioner through his natural guardian mother Smt. Mishri Devi has preferred this revision petition aggrieved by order dated 20.04.2020 passed by
Chief Judicial Magistrate-Cum-Principal Magistrate, Juvenile Justice Board, Dausa whereby the application filed by the petitioner under section 12 of
the Juvenile Justice (Care and Protection of Children) Act was rejected.
It is contended by counsel for the petitioner that the petitioner is a juvenile and the trial may take long time. Counsel further submits that the petitioner
has been falsely implicated in this matter. Therefore, the criminal revision may be allowed and the petitioner be released on bail.
Learned Public Prosecutor has opposed the revision petition. I have considered the contentions.
The revision petition is allowed. It is directed that petitioner be released on bail, provided his natural guardian mother Smt. Mishri Devi, 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 she shall produce the petitioner before the concerned Juvenile Justice Board on all dates, till the enquiry or trial is completed. His
natural guardian mother shall ensure that the juvenile in conflict with law, maintains good conduct and behaviour.