VIKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The instant criminal revision petition has been filed seeking bail in connection with Bodhgaya P.S. Case No. 74 of 2024 registered for the offences under Ss. 364(A)/34 of IPC and Ss. 25(1-b)a, 26, 35 of the Arms Act and for setting aside the order dtd. 4/12/2024 passed by the learned Juvenile Justice Board, Gaya and judgment dtd. 6/2/2025 passed by learned Special Judge (Children Court), Gaya in Criminal Appeal No. 01 of 2025, whereby and whereunder the learned appellate court while confirming the order dtd. 4/12/2024 passed by learned Juvenile Justice Board, Gaya in Misc. No. 490 of 2024, arising out of Bodhgaya P.S. Case No. 74 of 2024, refused to grant bail to the petitioner/child in conflict with law (for short 'CICL').

(3.) Briefly stated the facts of the case are that the minor son of the informant was kidnapped and the kidnappers demanded Rs.40.00 lacs of ransom amount and threatened that in case the ransom amount was not paid, they would kill the son of the informant. The informant named a number of persons whom he suspected to be involved in kidnapping of his son and ransom demand. The name of the petitioner transpired during investigation for being involved in the alleged occurrence. The petitioner was declared juvenile vide order dtd. 25/11/2024 by the learned Juvenile Justice Board, Gaya and his age was assessed to be 16 years 03 months and 23 days on the date of occurrence. Thereafter, the prayer for bail was made before the learned Juvenile Justice Board. Vide order dtd. 4/12/2024, the learned Juvenile Justice Board dismissed the bail petition of the CICL. Subsequently, Criminal Appeal No. 01 of 2025 was filed before the court of learned Special Judge (Children Court), Gaya and vide judgment dtd. 6/2/2025, the learned appellate court also dismissed the appeal. Aggrieved by the dismissal order, the instant revision petition has been preferred on behalf of the CICL.