SHASHIBALA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bijay Bhushan Prasad, learned counsel for the petitioners, Mr. Satyavrat Verma, learned A.P.P. for the State and Mr. Ajay Kumar learned counsel for the informant, who has suo motu appeared.

(2.) This application is for grant of bail to the petitioners under the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'Act'). Earlier such prayer was rejected by the Juvenile Justice Board, Samastipur in Tr. No. 474 of 2012, G.R. No. 1852 of 2011 pertaining to Samastipur Muffasil P.S. Case No. 512 of 2011. The appeal was also dismissed on 7.2.2012 by the Additional Sessions Judge-ll, Samastipur in Cr. Appeal No. 6 of 2012.

(3.) The petitioners among others are accused in Samastipur Mufassil P.S. Case No. 512 of 2011 dated 25.8.2011 registered for offence under Sections 147, 148, 149, 447, 448, 341, 323, 302, 504 and 120B of the Indian Penal Code.