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Rajasthan HC: Court Not Obligated to Provide Opportunity of Hearing in Bail Application of Juvenile - (06 Jul 2021)

CRIMINAL

Rajasthan High Court has ruled that it is not obligated to provide the complainant with an opportunity of hearing while adjudicating upon a bail application of a juvenile accused under the Juvenile Justice Act, 2015, observing that a holistic reading of the provisions of the Juvenile Justice Act indicate that the legislation does not direct the Courts to hear the complainant either at the trial stage, the appellate stage, or the revision stage.

Tags : RAJASTHAN HIGH COURT OPPORTUNITY OF HEARING TO COMPLAINANT

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