MD. SAFIQUR RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Legality, propriety and correctness of order, dtd. 23/7/2021, passed by the learned Sessions Judge, Kamrup(M), at Guwahati in B.A. Case No. 196/2021 is challenged in this revision petition, by the petitioner- Md. Safiqur Rahman. It is to be noted herein that vide impugned order, the learned Session Judge has rejected the plea of juvenility taken by the petitioner, and consequently rejected his bail petition considering the nature and gravity of the offence.

(2.) The factual background leading to filing of the present petitioner is briefly stated as under:-

(3.) Being highly aggrieved for rejection of the plea of juvenility, the petitioner approached this Court by filing the present revision petition on the following grounds:-