BANSI KAMLAJI MEENA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for the respondent State.

(2.) This Revision Application is filed by the applicant - accused under Section 102 read with Section 12 of the Juvenile Justice (Care and protection of Children) Act, 2015 ("the Act of 2015" for short) wherein the applicant has challenged the validity of the impugned order dated 03.03.2021 passed by the learned Additional Sessions Judge, Court No.2, Ahmedabad, and it is prayed that the applicant be released on bail in connection with the FIR being C.R. No.I-19 of 2017 registered with Navrangpura Police Station for the offence punishable under Sections 302 and 381 of the Indian Penal Code.

(3.) Heard Mr.Rohit S. Verma, learned advocate for the applicant and Ms.Moxa Thakkar, learned Additional Public Prosecutor for the respondent.