XYZ Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner XYZ (Child in Conflict with Law) (hereinafter referred to as 'the CCL') has approached this Court under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act 2015, (hereinafter referred to as 'the Act'), against the judgment dt. 22/3/2024, passed by the learned Additional Special Judge, (Children Court), Chamba, Division Chamba, H.P. (hereinafter referred to as 'the Appellate Court'), in Cr. Appeal No. 3 of 2024, titled as 'Ms. Ruksana & others versus State of H.P.', whereby the appeal filed by the CCL against the order passed by the learned Juvenile Justice Board, Chamba, District Chamba, H.P., (hereinafter referred to as 'the JJB'), in bail application No. 175/2023, titled as, 'Applicant No. 1(Name withheld) & others versus State of H.P.', dt. 16/12/2023, has been upheld.

(2.) As per the pleadings, CCL alongwith two other minors, were arrayed as accused in a case under Ss. 302, 201, 120B and 34 IPC, vide FIR No. 38 of 2023, dtd. 9/6/2023, registered with Police Station, Kihar, District Chamba, H.P.

(3.) The said FIR has been registered at the instance of one Raju, S/o Balak. After registration of the FIR, Police has investigated the matter. After conclusion of investigation, Police has filed the charge- sheet, against the accused, as well as, the children in Conflict with Law, including the CCL, in the present case. The CCL, alongwith two juveniles, was kept at One Stop Center Gholti, Chamba, on the ground that there was community rage, apprehension of communal riots and threat to life of juveniles. Presently, the CCL, alongwith other juveniles, is stated to be at Observation Home, Una.