XXX Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the CICL/appellant and learned APP appearing on behalf of the State duly assisted by learned counsel for the informant.

(2.) The present application is being preferred against judgment/order dtd. 2/12/2022 passed by learned Additional District Judge- 1st-cum-Special Judge (SC/ST and Children Court), Buxar in Child Case No. 17 of 2022 (CIS-Cri. Case No. 25/2022) arising out of Dumraon P.S. Case No. 239 of 2022 under Sec. 307, 120(B), read with Sec. 34 of the Indian Penal Code and 27 of the Arms Act, by which the learned Court refused to enlarge the appellant/CICL on bail.

(3.) The appellant/petitioner is named in the First Information Report (in short the 'F.I.R.') and in observation home since 5/6/2022. Allegation against the CICL/appellant is to commit murder of son of the informant along with his family members/co-accused persons out of previous enmity where deceased is the brother-in-law. It appears from the F.I.R. that murder was caused by firing.