SANDEEP Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) This revision is directed against the order dated 22.12.2006 passed by the Sessions Judge, Ambikapur, District-Surguja (CG) in Criminal Appeal No. 200/2006. The aforesaid criminal appeal was filed against the order dated 02.11.2006 passed by the Juvenile Justice Board, Ambikapur by which an application for grant of bail to the applicant/juvenile was dismissed by the aforesaid Court.

(2.) Against the aforesaid order dated 02.11.2006, an earlier revision vide No. 699/2006 was filed on behalf of the applicant, which was heard and allowed by the order dated 28.11.2006 by this Court and the matter was remanded back to the Sessions Court for passing an appropriate order in accordance with law. It is after this remand order, the Sessions Judge again took up this matter for hearing and passed this order dated 22.12.2006 against which this criminal revision has been filed under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000.

(3.) This matter relates to Crime No. 78/2005, registered at Police Station-Ramkola, District-Surguja (CG), for the offence punishable under Sections 399 & 402/34 of the I.P.C. and Sections 25 & 27 of the Arms Act.