XXX Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is a juvenile in conflict with law and the instant revision petition has been filed for setting aside the order dtd. 7/5/2025 passed in Juvenile Appeal No. 07 of 2025 arising out of Khutauna P.S. Case No. 19 of 2024 registered under Sec. 399, 402, 120B of the Indian Penal Code and 25(1-b)a, 26, 35 of the Arms Act by the learned Additional Sessions Judge-I-cum-Special Judge, Children Court, Madhubani whereby and whereunder the learned Appellate Court rejected the appeal of the petitioner and the prayer of the petitioner for grant of bail.

(3.) As per prosecution case, police apprehended the Patna High Court petitioner and three other co-accused persons while they assembled for making preparation to commit crime and 2-3 persons managed to escape from the spot taking advantage of darkness. Recovery of arms, ammunition and mobile phones were made from other co-accused persons. From the possession of the petitioner a mobile phone was recovered.