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Judgment
11 paragraphs · 210 wordsPetitioner through his natural guardian father Kamlesh Bairwa has preferred this revision petition aggrieved by order dated 09.07.2020 passed by the
Principal Magistrate, Juvenile Justice Board, Sawaimadhopur (Raj.) 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 has been falsely implicated in this case. He further submits that no recovery is pending
against the petitioner. He further submits that the petitioner is behind the juvenile home since 09.07.2020. 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 father Kamlesh Bairwa, 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 Kamlesh Bairwa shall ensure that the juvenile in conflict with law, maintains good conduct and behaviour.