XXX Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the appellant/CICL and learned A.P.P. for the State.

(2.) The present appeal is being preferred against the order dtd. 13/9/2023 passed by learned 1st Additional Sessions Judge"cum"Children Court Judge, Saran at Chapra in connection with Children Case No. 08/2023, Registration No. 08/2023 arising out of Chapra Town P.S. Case No. 718 of 2022 for the offence under Sec. 302, 201 and 34 of the Indian Penal Code, by which the learned Court has refused to enlarge the appellant/CICL on bail.

(3.) Learned counsel appearing on behalf of the appellant/CICL submitted that the appellant/CICL is not named in the First Information Report (in short the 'F.I.R.') and he is in custody since 2/12/2022.