NITISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This is an appeal under Sec. 101(5) of the Juvenile Justice (Care and Protection of Children) Act, 2015 against refusal of the prayer for bail to the appellant by order dtd. 22/2/2023 passed by the Additional District and Sessions Judge-VI (POCSO Act), Gaya in connection with Mahila P.S. Case No. 68 of 2022.

(3.) Submission of learned counsel for the appellant is that both the parties have compromised the present case, as contained in Annexure-2 to the supplementary affidavit. Further submission is that the appellant has been languishing in remand home since 30/7/2022.