BHAGWAT PRASAD SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this revision petition is to the order dated 03.6.2021 passed by the learned Child Court Katghora, Distt. Korba (C.G.) in Criminal Appeal No. 29/2021, whereby the appeal preferred by the applicant-juvenile against the order of Juvenile Justice Board, Korba dated 27.5.2021 in connection with Crime No. 99/2021 registered at Police Station Dipka Distt. Korba (C.G.) has been dismissed, whereby the applicant has been denied bail.

(2.) Learned counsel for the applicant submits that the applicant is an innocent boy, he has been falsely implicated in this case. He is in Observation Home since 15.4.2021. More detention will adversely affect his childish mentality, nothing against him has been mentioned in the social status report, despite that the Board as well as Appellate Court have dismissed his application without properly appreciating the facts mentioned in the social status report. The impugned order passed by both the Courts below are erroneous and not sustainable. It is prayed that this revision petition may be allowed and the bail may be granted to the applicant/juvenile.

(3.) The victim/prosecutrix along with her father Mr. Dharmendra Rathore and their counsel Ms. Geeta Shrivas appeared through Video conferencing from District Legal Services Authority, Korba. The victim/prosecutrix submits that bail should not be granted to the applicant/juvenile because she has been threatened to her life by mother of the applicant/ juvenile. On being asked, the victim/prosecutrix and her father submit that they have not lodged any report against mother of the applicant/juvenile in respect of her threatening.