DHRUMILKUMAR HASMUKHBHAI BAMANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present application, applicant, being a child in conflict with law, through his father has requested to release him on regular bail from the Juvenile Home in connection with the FIR registered as CR No.11821002210377 of 2021 with Sanjeli Police Station, District:Dahod by quashing and setting aside the judgment and order dtd. 27/4/2022 passed in Criminal Appeal No.16 of 2022 by the learned Additional Sessions Judge, Children Court, Dahod.

(2.) Heard learned advocate for the applicant and learned APP for the respondent-State.

(3.) It was submitted by leaned advocate for the applicant that the impugned judgment is unjust, unreasonable, against provisions of law and contrary to the evidence on record. Learned Judge ought to have appreciated the fact that the applicant is an innocent person and has not committed any offence as alleged in the FIR. There is no prima favie evidence which can connect the applicant with the crime in question. That, the applicant is falsely involved in the crime in question with an oblique motive and extraneous considerations. Ultimately, it was requested by learned advocate for the applicant to allow present application by enlarging the applicant on regular bail.