JAY HIRABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This revision application is filed by applicant - a juvenile in conflict with law, Jay Hirabhai Bharwad through Hirabhai Gandabhai Bharwad under section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 r/w. Section 397 of the Criminal Procedure Code, 1973 to quash and set aside the order dated 06.08.2020 passed by the learned 3rd Additional Sessions Judge, Viramgam in Criminal Appeal No. 10/2020, whereby, the learned Sessions Judge was pleased to confirm the order dated 14.07.2020, passed by the learned Principal Magistrate, Juvenile Justice Board in Juvenile Court Inquiry Case No. 139/2020 by which, the learned Magistrate was pleased to reject the application for regular bail of the present applicant - juvenile and further, to enlarge the juvenile applicant on regular bail in connection with FIR being C.R. No. 11192060200068 of 2020, registered with Viramgam Rural Police Station, District: Ahmedabad (Rural) for the offences punishable under Sections 302, 201, 364 and 120-B Indian Penal Code, 1860 (IPC).

(2.) Heard learned advocate Mr. N. K. Majmudar for the juvenile applicant and learned APP Mr. H. K. Patel for the respondent - State through Video Conference.

(3.) Rule. Learned APP waives service of notice of rule on behalf of the respondent - State. Submission of the Parties: