GT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the appellant and learned APP appearing on behalf of the State.

(2.) The present appeal is being preferred against the order dtd. 21/12/2022 passed by learned 1st Additional Sessions Judge-cum-Children Court, Darbhanga in P.C. Case No. 6 of 2022 arising out of Singhwara P.S. Case No.143 of 2020 by which the learned Court has refused to enlarge the appellant/CICL on bail in a case registered for offences punishable under Sec. 302 of the Indian Penal Code.

(3.) The Child in conflict with law (for short 'CICL")/appellant, aged about 17 years 06 months on the alleged date of occurrence, is not named in F.I.R. and is in observation home since 21/12/2021.