SONU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the informant and learned A.P.P. for the State.

(2.) The brief facts of the case are not in dispute. The petitioner is an accused in Baikunthpur P.S. Case No. 24/2019 registered under Sec. 363 of the Indian Penal Code against the unknown persons. In course of investigation, it has been found that the kidnapped boy was murdered. The petitioner was apprehended in the said case, police obtained his confessional statement which led to recovery of certain incriminating articles by police. The prayer for bail of the petitioner was rejected up to this court in Cr. Misc. No. 3468/2021 vide order dtd. 9/4/2021.

(3.) Learned counsel for the petitioner submits that the matriculation certificate of the petitioner is that of the year 2017 which is much prior to the alleged date of occurrence. It is submitted that because of the ill-advise rendered to the father and pairvikar of the petitioner the said matriculation certificate was not brought on the record and a wrong plea was taken on behalf of the petitioner that his date of birth is 1/3/2003.