RAJENDRA Vs. STATE OF M. P.

JUDGEMENT

(1.) APPLICANT has filed this revision under section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000, against the order dated 19.9.2006 passed by Sessions Judge, Betul in Criminal Appeal No. 92/06, whereby the order passed by Principal Juvenile Magistrate, Betul on 1.9.2006, rejecting his bail application in Crime No. 195/06 was affirmed.

(2.) THE applicant is facing trial in Crime No. 329/06 registered under section 302, 201 and 149 IPC. It is said that on 22.5.2006 applicant alongwith seven other accused persons committed murder of Vijay Kumar. Applicant was arrested on 30.5.2006. Learned Magistrate found the age of the applicant to be 17 years.

(3.) LEARNED counsel for the State, on the other hand, submits, that before the incident, applicant had misbehaved with a girl in the marriage, wherein deceased had beaten the applicant; thereafter the dead body of deceased was found lying on a Railway track, and on the information of the applicant an axe and blood stained shirt was recovered.