BADAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The present application is filed by the applicant for grant of bail under Sec. 483 of the BNSS (under Sec. 439 of the Code of Criminal Procedure) in respect of Crime No.639/2022 registered at Police Station Kalamna, Nagpur for the offences punishable under Ss. 363, 369, 370, and 120-B read with 34 of the Indian Penal Code and under Ss. 75, 81, and 84 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) The applicant came to be arrested on 11/11/2022.