AIROnline 2020 All 666

Allahabad High Court

Hon'ble Judge(s): Rajendra Kumar-iv , J

Juvenile Justice (Care and Protection of Children) Act (56 of 2000) , S.12— Bail - Offence u/s 8, 2 NDPS Act - 2kg charas recovered from possession of juvenile - No justifiable ground available to reject bail of juvenile u/s 12 of Juvenile Justice (Care and Protection of Children) Act - Hence, juvenile entitled to grant bail. (Para 6 10)