SANDEEP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar, learned counsel for revisionist/petitioner and Mr. Nawal Kishore Prasad, learned APP for the State.

(2.) Instant Cr. Revision application has been filed against the judgment and order dated 09.10.2020 passed in Cr. Appeal (Juvenile) No. 45/2020 (CIS) by the learned Special Judge (Children Court), Gaya confirming the order dated 19.06.2020 passed by Juvenile Justice Board, Gaya in connection with Buniyadganj PS Case No. 63/2020 under Section 302/34 of the IPC whereby the learned Juvenile Justice Board, Gaya refused to release the revisionist/petitioner on bail.

(3.) The allegation against the revisionist/petitioner is that the co-accused, Aditya Kumar, killed his brother and sister-in-law (Bhabhi) and this petitioner was along with him during the occurrence, which he has confessed before the police.