Vipin Kumar @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 15.01.2018 passed by the learned Sessions Judge, Udaipur (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 09.01.2018 passed by

Principal Magistrate, Juvenile Justice Board, Udaipur (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 complaint against the petitioner has been filed after a delay of five days. It is also submitted that

no other criminal case is pending against the petitioner. As per the report of the Probation Officer, behaviour of the petitioner in the Children Home is

disciplinary and satisfactory.

Heard the learned counsel for the petitioner and the Public Prosecutor and perused the report of the Probation Officer dated 16.07.2018 submitted

before this Court.

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 section 12(1) of the Act

of 2015, 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.

It is also noticed that on the report dated 16.07.2018, the Probation Officer has mentioned that no other case is pending against the juvenile.

In view of the above discussion, the revision petition is allowed. The impugned orders dated 15.01.2018 and 09.01.2018 are set aside and it is directed

that petitioner â€" Vipin Kumar S/o Shri Popat Lal shall be released on bail provided his natural guardian-father Popat Lal 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, Udaipur with the

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

enquiry or trial is concluded.

The report of the Probation Officer dated 16.07.2018 be taken on record.