ANKESH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal Revision under Section 102 of Juvenile Justice (Care and Protection of Children) Act, 2015 has been filed against the rejection of the application for grant of anticipatory bail.

(2.) The applicant apprehends that he can be apprehended in crime No. 93/2020 registered by Police Station Dabra Dehat, Distt. Gwalior for offence under Sections 376(2)(N), 506,34 of I.P.C. and under Sections 3(1)(w)(ii), 3(2)(v) and 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) It is submitted that the applicant is a juvenile, and his application for grant of anticipatory bail was rejected by the Juvenile Justice Board. It is submitted by the Counsel for the applicant, that so far as the question as to whether an application for grant of anticipatory bail is maintainable or not is concerned, a co-ordinate bench of this Court by order dated 22-10-2020 passed in the case of CCL (Child in conflict with law) Vs. State of M.P. in M.Cr.C. No. 41359 of 2020 has referred the matter to the Larger Bench. It is further submitted that since, the co-ordinate bench has also granted interim protection, therefore, the prayer for grant of interim bail may be considered.