AMAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner/child in conflict with law and learned counsel for the State. There is no representation on behalf of the opposite party no. 2 though he has been served.

(2.) The instant revision petition is preferred on behalf of the petitioner for setting aside the impugned Judgment/Order dtd. 29/5/2025 passed by learned Special Judge (Children Court)-cum-1st District and Additional Sessions Judge, Rohtas at Sasaram, in Criminal Appeal No. 17 of 2025 arising out of Nasriganj P.S. Case No. 10/2025 registered for the offences under Ss. 310(2), 311 of the BNS and Sec. 27 of the Arms Act whereby and whereunder the learned appellate court rejected the appeal of the petitioner and upheld the order dtd. 18/3/2025 passed by the learned Juvenile Justice Board, Rohtas at Sasaram in JJB Case No. 27 of 2025 arising out of Nasriganj P.S. Case No. 10/2025 whereby and whereunder the learned J.J.Board, Rohtas at Sasaram rejected the prayer for bail of the petitioner.

(3.) Briefly stated, facts of the case are that a written report was given by the informant leading to institution of Nasriganj P.S. Case No. 10 of 2025 and the informant stated in the written report that he is an operator of sand ghat no. 30A, Nasriganj and in the night of 17/18/1/2025, 10-12 miscreants on four motorcycles reached the ghat of the informant and opened indiscriminate firing. They had been demanding money on gun point. They also assaulted the staff present there and lastly the miscreants fled away with Rs.5.00 lakh kept in the cash box. The name of the petitioner transpired during investigation for being involved in the said occurrence. On age determination the petitioner was found to be a child in conflict with law (in short 'CICL').