ASHISH @ GOLU Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision has been filed under section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 assailing the order dated 04.09.2017 passed by Seventh Additional Sessions Judge, Jabalpur in Criminal Appeal No.322/2017, whereby the order of Principal Judge, Juvenile Justice Board, Jabalpur dated 18.07.2017 rejecting the application for release of the applicant/Juvenile in conflict with law has been affirmed. The present applicant has been arrested on 10.07.2017 in Crime No.571/2017 registered at Police Station Ghamapur, Jabalpur for offence under Sections 307, 394, 397, 34 of IPC and section 25 of Arms Act.

(2.) As per prosecution story, on 08.07.2017 at 10.45 PM when complainant's son namely Aman Prajapati was going to his house, on the way, the applicant along with other co-accused persons namely Golu Kol, Nitin Patel and Mohan Patel stopped him and assaulted him by knife and also looted Rs. 12000-15000/- from him. On that, police registered Crime No.571/2017 against the present applicant and other co-accused persons and arrested the applicant and filed charge-sheet before Juvenile Justice Board, Jabalpur.

(3.) Learned counsel for the applicant submitted that the applicant has been falsely implicated in the case. The applicant is in remand home since 10.07.2017. The applicant will be properly taken care by (Ashish @ Golu v. State of M.P.), his guardian. There is no chance of him falling into the company of known criminal or exposed to moral, physical or psychological danger or that his release would defeat the ends of justice. So he be released.