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Judgment
13 paragraphs · 238 wordsPetitioner through his natural guardian Father Raghuveer has preferred this revision petition aggrieved by order dated 01.12.2020 passed by the
Principal Magistrate, Juvenile Justice Board, whereby application under Section 12 of the Juvenile Justice (Care & Protection of Children) Act was
rejected and against order dated 05.12.2020 passed by the learned Special Judge, Protection Of Children From Sexual offences Act, 2012 and
Children Rights Protection Commission Act, 2005 No.1, Baran 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 Juvenile Home 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 01.12.2020 and 05.12.2020. It is directed that petitioner-Sunny Deol S/o
Raghuveer be released on bail, provided his natural guardian Father Raghuveer 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 Raghuveer shall ensure that the
juvenile in conflict with law, maintains good conduct and behaviour.