Subhash @APPELLANT@Hash State of Rajasthan & Ors.

This criminal revision petition under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the Act of 2015'

hereinafter) is directed against the order dated 17.03.2018 passed by the learned Sessions Judge, Hanumangarh (for short 'the appellate court'

hereinafter), whereby the appellate court has dismissed the appeal filed by the juvenile through his natural guardian against the order dated 07.03.2018

passed by Principal Magistrate, Juvenile Justice Board, Hanumangarh (for short' the trial court' hereinafter) on an application under section 12 of the

Act of 2015, whereby the prayer for releasing the juvenile on bail was dismissed by the trial court.

Learned counsel for the petitioner has submitted that the allegation of causing fatal injury, resulted in death of the victim was not against the petitioner.

It is also submitted that the injured eye witness PW-2 Bablu S/o Santlal has not supported the prosecution story and declared hostile. It is also

submitted that the petitioner is in jail since 2016 and the trial of the case will take some time, therefore, the petitioner may kindly be released on bail.

Heard the learned counsel for the petitioner and the Public Prosecutor.

Section 12(1) of the Act of 2015 reads as under:

“12. (1) When any person, who is apparently a child and is alleged to have committed a bailable or non-bailable offence, is apprehended or detained

by the police or appears or brought before a Board, such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2

of 1974) or in any other law for the time being in force, be released on bail with or without surety or placed under the supervision of a probation

officer or under the care of any fit person:

Provided that such person shall not be so released if there appears reasonable grounds for believing that the release is likely to bring that person into

association with any known criminal or expose the said person to moral, physical or psychological danger or the person’s release would defeat the

ends of justice, and the Board shall record the reasons for denying the bail and circumstances that led to such a decisionâ€​Â

From perusal of section 12(1) of the Act of 2015, it is clear that a delinquent juvenile ordinarily has to be released on bail irrespective of nature of

offence alleged to have been committed by him unless it is shown by evidence that if he is released on bail, there appear reasonable grounds for

believing that the release of the delinquent juvenile is likely to bring him into association with any known criminal or expose him to moral, physical or

psychological danger or that his release would defeat the ends of justice. The nature of offence and the merits of the case do not have any relevance.

It is for the prosecution to bring on record such material while opposing the bail and make out any of the grounds provided in the section, which may

persuade the Court not to release the juvenile on bail. But in this case, there is nothing on record to show that the release of the petitioner is likely to

bring him into association with any known criminal or expose to moral, physical or psychological danger or that his release would defeat the ends of

justice.

In view of the above discussion, the revision petition is allowed. The impugned orders dated 17.03.2018 and 07.03.2018 are set aside and it is directed

that juvenile petitioner â€" Subhash S/o Jai Karan be released on bail provided his natural guardianfather Jai Karan furnishes a personal bond in the

sum of Rs.25,000/- with a surety bond in the like amount to the satisfaction of the Principal Magistrate, Juvenile Justice Board, Hanumangarh with the

stipulation that on all subsequent dates of hearing, he shall produce the petitioner before the Juvenile Justice Board, Hanumangarh or any other Court

till the enquiry or trial is concluded.