ADITYA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the defect (s) be removed within two weeks of the complete start of the physical Court.

(2.) Heard the parties.

(3.) This is an appeal under Sec. 101(5) of the Juvenile Justice (Care & Protection of Children)Act, 2015 against refusal of the prayer for bail to the appellant by order dtd. 2/1/2021 passed by the learned Children Court-cum-A.D.J.-VI, Vaishali at Hajipur in Bidupur P.S.Case No.509 of 2019.