PRASANTA KUMAR PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS application under Section 438 of the Code of Criminal Procedure, 1973 has been filed by the petitioner for grant of anticipatory bail.

(2.) THE petitioner is allegedly involved in Nimapara P.S.Case No. 114 of 2005 corresponding to G.R.Case No. 443 of 2005 pending in the Court of the J.M.F.C., Nimapara, for commission of offences under Sections 379 and 411 of the Indian Penal Code.

(3.) SECTION 2 (k) of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as "the Act") defines that "juvenile" or