INDAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BRIEF facts just necessary for disposal of this petition is as under:

(2.) CR . Case No. 303/2014 (State Vs. Indar Singh) has been registered at the Juvenile Justice Board against the juvenile conflict with law Indar Singh under Sections 363, 366, 376, 341 of IPC read with 3/4, 5/6 Protection of Children from Sexual Offences Act, 2012.

(3.) ON behalf of the juvenile conflict with law, Misc. Appeal No. 187/2014 was filed by his mother before the ASJ, Vidisha. The learned ASJ vide order dated 30.9.2014, rejected the same held that the appeal has no substance, because the Principal Judge, Juvenile Justice Board decided the application for bail on merits.