MINOR MANAVBHAI BHARATBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Revision Application under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as "the Act") is moved by the applicant- a minor, through his father praying for to enlarge him on regular bail in connection with FIR no. 11192064220162/2022 registered with Dholka Rural Police Station, Ahmedabad Rural for the offence punishable under Ss. 302, 201 and 114 of the IPC and Sec. 135 of the Gujarat Police Act.

(2.) Mr. Y.M. Thakore, learned advocate for the applicant submits that the juvenile in conflict with law at the time of the alleged offence was 15 years and 11 months and thus, states that he would be proceeded only before the Juvenile Justice Board, where the allegation against him is under Ss. 302, 201 and 114 of the IPC. The allegation against the juvenile in conflict with law is that he had assisted another juvenile in conflict with law, aged about 17 years, who had inflicted knife blows on the deceased, where the allegation is that both the juveniles in conflict with law had called another accused - Shaileshbhai to assist them in disposing the dead body and accordingly, as per the allegation, Shaileshbhai came on his motorcycle bearing registration no.GJ-38 AF-7640 and it is alleged that all the 3 had disposed of the body in Narmada canal near Chandisar- Ambaliyara.

(3.) Mr. Pranav Trivedi, learned APP submits that if the juvenile in conflict with law below the age of 16 is released on bail, he would certainly fall in bad company and the possibility of his improving would be very minimal.