MOHAMMED SUHAIL Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-child in conflict with law No.1 (CCL No.1) under Sec. 439 of the Code of Criminal Procedure, 1973, for granting regular bail in S.C.No.134/2017 pending on the file of Addl. District and Sessions Judge, Shimoga registered by Doddapete Police Station, Shimoga for the offences punishable under Ss. 143, 144, 147, 148, 504 and 302 read with Sec. 149 of the Indian Penal Code, 1860.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the petitioner is said to be a juvenile offender-child in conflict with law, who was arrested by the Police in respect of Crime No.39/2017 and he was remanded to judicial custody. He is stated to be involved in the crime of murder of one Amar. Subsequently, he was released on bail on 4/6/2019 and he absconded for two years. NBW was issued to him and was taken to custody on 19/11/2021. His bail petition came to be rejected by Sessions Judge. Hence, he is before this Court.