RITIK LALPURI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision has been filed under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 read with Section 397/401 of the Code of Criminal Procedure assailing the order dated 25.03.2021 passed by Second Additional Sessions Judge, Shahdol in Criminal Appeal No.11/2021, whereby the order of Principal Judge, Juvenile Justice Board, Shahdol dated 12.03.2021 rejecting the application for release of the applicant/Juvenile in conflict with law has been affirmed.

(2.) The present applicant/Juvenile in conflict with law was arrested on 31.12.2019 in Crime No.879/2019 registered at Police Station Kotwali, District Shahdol for offence punishable under Sections 363, 364-A, 302, 201, 34 of IPC and Section 25(2) of Arms Act.

(3.) As per the prosecution case, on 13.12.2019 complainant Ajay Soni father of the deceased Akshat Soni lodged a report at Police Station Kotwali, District Shahdol averring that deceased Akshat Soni had left the house at 3:30 PM, in the evening, since then he has not returned back, someone has kidnapped him. On that report Police registered Crime No.879/2019 and investigated the matter. During investigation, it was found that on 30/12/2019 applicant and co-accused Dhanraj Samudre and Tanishq took deceased Akshat at railway ground by motorcycle bearing registration No.MP-18-MM-1217 where co-accused Aman Yadav also meet them, thereafter they took deceased Akshat near Munna River Kalyanpur, where they looted one gold chain and mobile from the possession of deceased Akshat and assaulted him by knife, due to which he sustained injury in his neck and died, thus they murdered him. Police arrested the applicant and co-accused and filed charge-sheet against the applicant before Principal Magistrate, Juvenile Justice Board, Shahdol. On that charge-sheet, Case No.27/2021 was registered, which is pending before the Principal Magistrate, Juvenile Justice Board, Shahdol and the applicant is facing trial in that case.