SIMHADRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner was arraigned as an accused in the alleged murder of one Smt.Lakshminarasamma, who is said to be the foster-mother of the petitioner herein.

(2.) It is alleged by the prosecution that deceased Lakshminarasamma had only two daughters, as such, she was considering the petitioner as her son though he was son of her sister. The deceased is said to have received a compensation of about Rs.1.5 lakhs towards the acquisition of her landed property which she is said to have distributed among her daughters. The present petitioner was not happy with that and was always quarrelling with said Lakshminarasamma seeking a share for him in the said compensation amount.

(3.) The petitioner is said to be a child in conflict with law (hereinafter for brevity referred to as 'CCL'), aged about 17 years. He made an application under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act , 2015 (hereinafter for brevity referred to as 'J.J.Act'), seeking his enlargement on bail. The Juvenile Justice Board, Tumakuru, (hereinafter for brevity referred to as 'J.J.Board'), rejected the application vide its order dtd. 14/1/2022 passed in J.C.No.03/2022 (Cr.No.244/2021).