SUMIT Vs. STATE OF M.P.

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, this revision has been heard and decided through video conferencing, to maintain social distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) This Criminal Revision is filed under Section 102 of the Juvenile Justice (Care and Protection of Children) Act , 2015.

(3.) The allegation against the applicant is that he has assaulted and committed the murder of deceased Rohit by means of knife. Therefore, he was arrested and produced before the Juvenile Justice Board. The Juvenile Justice Board sent the applicant to Reform Home, Chhindwara, where presently he is residing. On behalf of the juvenile, application for bail was filed by the local guardian (mother). Learned Juvenile Justice Board after obtaining the report from the Probationary Officer, rejected the application. This order of Juvenile Justice Board was challenged in appeal before the Sessions Judge, Chhindwara, who made over the appeal to the First Additional Sessions Judge, Chhindwara, who dismissed the appeal by the order impugned, hence this revision petition.