JITENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE facts giving rise to this revision petition in brief are that on 21.2.14 the complainant alongwith his brother and Pradeep Sharma were talking at Dharmkata with the labourers. Bhupendra Singh son of Jaswant Singh, Lavkush, Bhupendra Singh Gurjar and one another came on motorcycle and stopped the motorcycle. Bhupendra Singh Gurjar, who was sitting in the middle on motorcycle, fired at the complainant, but the bullet hit to one labourer Pappu who was standing beside the complainant. Pappu fell down and thereafter Bhupendra also fired two shots which passed through near the complainant. Thereafter, they ran away on motorcycle. Injured Pappu was taken to hospital. Later on, he died. On the report, Crime No. 83/14 has been registered. The petitioner was produced before the Juvenile Justice Board. An application was filed on behalf of the petitioner under Section 12 of the Act which was dismissed vide order dated 14.3.14. Against which the petitioner filed a Criminal Appeal No. 141/14 under Section 51 of the Act which has also been dismissed vide judgment dated 10.4.14. Being aggrieved, this revision petition has been filed.

(3.) LEARNED Public Prosecutor has supported the impugned judgment submitting that petitioner is involved in a heinous crime, therefore, he cannot be released on bail.