ABC Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This revision petition has been preferred against the order dtd. 21/3/2022 passed in Criminal Appeal No. 55/2022 by the Additional Sessions Court Judge (FTC), Raipur, Chhattisgarh, dismissing the appeal filed by the applicant and upholding the order of the Juvenile Justice Board rejecting the bail application of the applicant.

(3.) It is submitted by learned counsel for the applicant that the applicant is only 15 years old boy. In fact, the applicant has not committed the alleged offence and on the basis of suspicion he has been inculpated in the crime in question. The applicant is in detention since 14/1/2022. There is no criminal antecedent and further, the social status report also does not mention of any circumstance which may be a ground for refusal of bail to the applicant. Therefore, the Board and the appellate Court both have committed error in passing rejection orders. Hence, it is prayed that this revision petition be allowed and the applicant be granted bail.