MD. TABIS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bijay Bhushan Prasad, learned counsel for the petitioner and learned counsel for the state.

(2.) This criminal revision is directed against the order dated 28.1.2014 passed in Cr. Appeal No. 97 of 2013 by the Sessions Judge, Samastipur whereby the appellate Court while dismissing the appeal has confirmed the order dated 3.12.2013 passed by the Juvenile Justice Board, Samastipur in case arising from Samastipur Town P.S. Case No. 255 of 2013 G.R. No. 2368 of 2013, Juvenile Trial No. 818 of 2013 registered for offence punishable under Section 392 of the Indian Penal Code, whereby the prayer for bail has been rejected.

(3.) The allegation as set out in the F.I.R. charges this petitioner along with three others of robbing the informant by snatching his mobile, his money bag which contained the ATM Card, PAN Card, cash etc. and also his motorcycle.