RAJU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner, counsel for the State and counsel for the informant are present.

(2.) The present criminal revision has been filed against the order dtd. 2/7/2022 passed in Criminal Appeal No. 20 of 2022 by Ist Additional Sessions Judge-cum-Special Judge, (Children's Court), Sitamarhi whereby and whereunder the order refusing bail to the petitioner dtd. 8/3/2022 passed by Juvenile Justice Board, Sitamarhi in connection with Runnisaidpur P.S. Case No. 505 of 2021 lodged under Sec. 302 of the Indian Penal Code.

(3.) Counsel for the petitioner submits that from the content of the F.I.R., it transpires that this case has been filed against unknown accused persons. He further submits that the name of the petitioner has figured in this case in re-statement of the informant in which the informant has raised suspicion against 8 accused persons including the present petitioner. Counsel further submits that the present petitioner has been declared juvenile by order of J.J.B. dtd. 14/2/2022. Counsel further submits that when petitioner has filed for bail under Sec. 12 of the Act, bail petition has been rejected, subsequently challenge the said order for rejection of bail before Ist Additional Sessions Judge-cum-Special Judge, (Children's Court), Sitamarhi then also his bail petition was rejected. He further submits that the age of the petitioner was ascertained as 15 years 7 months and 25 days and he is in remand home since 1/1/2022. Upon social investigation and social background report, it comes that the petitioner is in the association of local criminals and he is in conduct with persons who used to take drink and gamble and involved in gambling. It has also come that the atmosphere around the present juvenile requires to keep him in observation home. Counsel further submits that the father of the petitioner is ready to undertake that upon come out side from the observation home, he shall not keep his son in Bihar and he will keep out side the State. He also take personal care of his son.