ROBIN MATHO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner-revisionist and learned Additional Public Prosecutor (for brevity, APP) appearing for the State of Bihar.

(2.) Petitioner-revisionist has preferred this Revision Application against the judgment dtd. 20/12/2021 passed by the Additional Sessions Judge I -cum- Special Judge, Siwan in Juvenile Trial No 5 of 2018 as well as judgment dtd. 25/4/2018 passed by the Juvenile Justice Board, Siwan in Siwan Mufassil Police Station (for brevity, PS) Case No 580 of 2017 instituted for the offence punishable under Ss. 302/34 of Indian Penal Code and Sec. 27 of the Arms Act, by which he has dismissed the appeal for grant of bail to the petitioner-revisionist and confirmed the order dtd. 25/4/2018 passed by Juvenile Justice Board, Siwan.

(3.) Since 18/12/2017, petitioner is stated to be in custody. The date, as per submission of learned senior counsel, has wrongly been recorded in the judgment dtd. 6/12/2019 passed in Criminal Revision No 987 of 2018 whereby and whereunder the prayer for bail was rejected earlier.