MINOR BHADU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) This application has been filed under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act , 2015 for regular bail in connection with the First Information Report being C.R. No.11994011220175 of 2022 registered with Rajkot Railway Police Station, Rajkot City for the offences punishable under Ss. 302 , 307 , 147 , 148 , 149 , 323 , 34 and 120(B) of the Indian Penal Code and under Sec. 135 of the G.P. Act.

(3.) It is brought to the notice of this Court that as per the Radiologist's Report dtd. 22/12/2022 and on examination, the opinion expressed was that the Juvenile would be aged 17-20 years.