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PUNJAB AND HARYANA HIGH COURT DENIES BAIL PLEA OF STUDENT ACCUSED IN RYAN SCHOOL MURDER CASE
The Punjab and Haryana high court on Tuesday denied the plea of bail of a minor a class XII student, the prime accused in the 2017 Ryan School murder case.
The single judge bench of the high court of Justice Arvind Singh Sangwan observed that the benefit of the bail cannot be given to the juvenile accused, under section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015, as the Supreme Court has directed to treat him as an “Adult” for the purpose of trial.
On 8 September’ 2017 the body of the student of class II Prince (a fictious name given to him by Supreme Court to protect the identity of minor) was found from the washroom of Ryan International School, Gurugram, Haryana.
At first, the conductor of the school bus was apprehended for slitting the throat of a 7-year-old. However, later the matter was transferred to the Crime Branch and the present accused Bholu (a fictious name given to him by supreme court to protect the identity of the minor) was arrested on suspicion of murder, and he has been in the custody since 7 November’ 2017.
Bholu has appealed in the high court against the orders of the Principal Magistrate, Juvenile Justice bord of Gurugram and appellate court of Gurugram dismissing his plea of bail.
The Supreme court in February 2019 has ordered high court to treat him as an “Adult” for his plea of bail.
The high court observed that, while according to the law that the person who is above 16 years of age alleged to have committed a heinous offence under section 2(33) of the act can be granted bail, but due to the order of supreme court there is little scope for HC to grant him bail under section 12.
HC also observed that the submissions by lawyer of the accused, that he was not being kept in a “congenial atmosphere” was not proved.
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