BOBY @ VINOD Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This petition has been preferred under Section 53 of the Juvenile Justice (Care of Protection of Children) Act - 2000 (for brevity "The Act of 2000") against the impugned order dated 14.11.2014 passed by Session Judge, Gwalior in Criminal Appeal No. 412/2014 whereby rejection order of bail application filed u/S 12 of the Act of 2000 dated 28.10.2014 passed by Juvenile Justice Board, Gwalior has been confirmed.

(2.) THE facts giving rise to this revision petition in brief are that on 04.10.2014 complainant Jogendra Jatav lodged a report that his son Hanuman@Sunil aged about 19 years was found dead in his courtyard. There was stab injuries on his body. The complainant's wife Savitri told him that at 11:00 PM her son Hanuman, Rahul, Suraj and petitioner Boby@Vinod were drinking alcohol and they had a fight regarding key of motorcycle. Police arrested the petitioner Juvenile in conflict with law. On his memorandum u/s 27 of the Evidence Act. A pant and a shirt with blood stain were seized. Crime No. 376/14 was registered against the petitioner. On filing the application by the mother of the Juvenile in conflict with law before the Juvenile Justice Board u/S 12 of the Act of 2000, the same was rejected on 08.10.2014. This order was challenged by filing Criminal Appeal No. 412/14 before the Session Judge, Gwalior.

(3.) BY the impugned order dated 14.11.2014 the appeal was dismissed. Therefore, the present revision has been filed by the Juvenile in conflict with law stating that the appellate Court has committed error in rejecting the prayer of the appellant. Hence, it is prayed to set aside the impugned order as well as order dated 28.10.2014 passed by the Juvenile Justice Board.