ASAD 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 Child Remand Home, Mehsana in connection with the FIR registered as CR No. 11191012210616 of 2021 with Danilimda Police Station, District: Ahmedabad City by quashing and setting aside the the order passed by the Juvenile Justice Board at Ahmedabad which came to be rejected on 10/8/2021 passed in Criminal Appeal No. 133 of 2021 by the learned Additional Sessions jduge, Children Court, Ahmedabad City.

(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.