BANTI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Spl.P.P. for the State.

(2.) The instant revision petition has been filed against the order dtd. 16/6/2025 passed by the learned District & Additional Sessions Judge-I, Vaishali at Hajipur in Criminal Appeal No. 10 of 2025 arising out of Hajipur Sadar P.S. Case No. 877 of 2024 registered for the offences under Sec. 317(5) of the BNS and Sec. 21(1-b)a, 26 of the Arms Act whereby and whereunder the prayer for bail of the petitioner has been refused and the appeal has been dismissed. The said appeal was preferred against the order dtd. 22/4/2025 passed by learned J.J. Board, Vaishali at Hajipur passed in G.R. No. 7337 of 2025 corresponding to J.J.B. No. 415 of 2024 arising out of Hajipur Sadar P.S. Case No. 877 of 2024.

(3.) The prosecution case is based on the written report of informant Avinash Kumar, wherein he stated that a motorcycle rider tried to run away taking a U-turn on seeing the police party. He was apprehended and he is the present petitioner. From search of the petitioner, a loaded country made katta, one live cartridge and a white colour motorcycle without any number plate were recovered and seized. Subsequently, the petitioner was declared child in conflict with law vide order dtd. 10/1/2025 passed by the learned Juvenile Justice Board, Vaishali at Hajipur.