BABLU Vs. STATE OF M P

JUDGEMENT

(1.) The revisionist was a juvenile and around 17 year olds at the time of commission of the offence punishable under Sections 376, 242, 506B 294, 223, 120B of IPC. He has filed this Criminal Revision under Section 53 of the Juvenile Justice (Care and Protection of children) Act, 2000 against the impugned order dated 06.10.2010 passed by the Principal judge, juvenile justice Board, Morena declining him interim bail during the pendency of the trial.

(2.) I have heard Shri H.K. Shukla, learned counsel appearing on behalf of the revisionist and Shri Vishal Mishra, learned Public Prosecutor for the respondent/State and have also perused the case file.

(3.) Learned Public Prosecutor for the State has opposed this Criminal Revision mainly on the ground that the revisionist has earlier filed two rounds of Criminal Revision No. 492/2010 and Criminal Revision No. 752/2010 which were dismissed by this Court vide orders dated 14.07.2010 and dated 29.09.2010 respectively.