MINOR ANIRUDHASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State. By filing present application, applicant, being a child in conflict with law, through his mother has requested to release him on regular bail in connection with the FIR registered as CR No. 11202009220978 of 2022 with Jamnagar City "B" Division Police Station, District: Jamnagar by quashing and setting aside the judgment and order dtd. 20/7/2022 passed in Criminal Appeal No. 216 of 2022 by the learned 2 nd Additional Sessions Judge and Children's Court, Jamnagar.

(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 the 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.