PRATIPALSINH GUNVANTSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This Revision Application has been filed by the child in conflict with law (hereinafter referred to in short as 'CCL'), through his mother as Guardian, under Sec. 102 of the Juvenile Justice (Care & Protection of Children) Act, 2015 (hereinafter referred to in short as the 'JJ Act') challenging the order dtd. 6/8/2024 passed by the learned 2nd Additional Sessions Judge, Devbhumi Dwarka at Khambhalia in Criminal Appeal No.48 of 2024 and the order dtd. 24/7/2024 passed by the learned Principal Magistrate, Juvenile Justice Board, Khambhalia in Criminal Miscellaneous Application No.283 of 2024 whereby, the bail application/s of the child/juvenile in conflict with law came to be rejected.

(3.) The First Information Report (FIR) being C.R. No.11185001240661 of 2024 was registered on 11/7/2024 with Bhanvad Police Station, District Devbhumi Dwarka for the offences punishable under Ss. 108, 115(2), 308(5) and 54 of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to in short as 'BNS'). The CCL is aged about 17 years.