SAWINDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) From perusal of the record, it appears that the defect no. 6(1) has already been removed.

(2.) Heard the parties.

(3.) 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. 23/12/2022 passed by the Additional District and Sessions Judge-I-cum-Special Judge (SC/ST), Bettiah, West Champaran in connection with Special Case No. 15 of 2022 arising out of Chautarawa (Bathwariya) P.S. Case No. 215 of 2022.