B. GANESH REDDY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This criminal revision U/S. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short 'the Act') is directed against the impugned judgment dtd. 28/11/2024 passed by the learned Addl. District and Sessions Judge-cum-Special Judge(Children's Court), Nabarangpur in Criminal Appeal No.14 of 2024 confirming the order dtd. 17/10/2024 passed by the learned Principal Magistrate, Juvenile Justice Board, Nabarangpur in JC Case No. 28 of 2024 arising out of Nabarangpur PS Case No. 405 of 2024 refusing to grant bail to the revision-petitioner who is a child in conflict with law-cum-CICL for commission of offence punishable U/Ss. 103(1)/109/3(5) of BNS, on the main allegation of committing murder of one Kiran Harijan along with other children-in-conflict with law and adult accused persons in the dispute arising out of immersion of Goddess Durga.

(2.) Heard, Mr.Suryakanta Dwibedi, learned counsel for the revision-petitioner and Mr.R.B.Mishra, learned Addl. PP and perused the record including the Social Investigation Report and Social Background Report of the child in conflict with law-cum-petitioner.

(3.) In the Social Investigation Report, the Legal Probation Officer-cum-District Child Protection Officer, Nabarangpur has inter alia observed the following:-