XYZ NIL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of learned Counsel for the parties, the matter is heard finally.

(2.) The present Revision under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short 'the Act, 2015') has been preferred against the impugned order dtd. 16/5/2023 passed by the Additional Sessions Judge (FTC) Special Court, Surajpur, District Surajpur (CG) in Criminal Appeal No.15/2023, upholding the order dtd. 28/4/2023 passed by the Principle Judge, Juvenile Justice Board, District Surajpur rejecting the bail application of the Applicant in connection with Crime No.246/2022 for offence punishable under Ss. 363, 302 and 201 of the IPC.

(3.) The prosecution case is that on 18/12/2022, Complainant Kuleshwari Sonwani had lodged a missing report of her son stating that he left the house after having his meals and did not come back.