SHRAVAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an appeal under Sec. 101 (5) of the Juvenile Justice (Care and Protection of Children) Act, 2015, filed by the accused of Mahila (Bhabhua) P. S. Case No. 40 of 2021, registered for the offences, punishable under Ss. 376/420 of the Indian Penal Code and Sec. 4 of the POCSO Act, 2012, dated 10th of July, 2021.

(2.) The CICL presently has attained his majority and instituted the instant appeal against an order passed in I. A. No. 01 of 2022 in AC Trial No. 9 of 2022, rejecting the bail of the appellant vide order, dated 10th of November, 2022.

(3.) The instant appeal is filed on 28th of April, 2025.