SONU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service for the respondent - State.

(2.) The applicant, having attained majority, has preferred this revision application challenging the orders dtd. 29/7/2021 and 12/7/2021 respectively, passed by the Children's Court and the Juvenile Justice Board, Surat rejecting his prayer to enlarge him on bail. The applicant is arrayed in a case registered as C.R. No. 11212051210155 of 2021 with Surat Railway Police Station, Surat City for the offences punishable under Ss. 302 , 201 , 120-B and 34 of the Indian Penal Code , 1860 ( IPC ) and Sec. 135 of the Gujarat Police Act. On 28/3/2021.

(3.) Heard, learned advocate Mr. Zubin Bharda with learned advocate Mr. Rajendra Jadhav for the applicant and learned Additional Public Prosecutor Mr. Pranav Dave for the respondent - State.