ARUN KUMAR BHAGAT @ ARUN KUMAR S/O MAHENDRA MAHTO (UNDER THE GUARDIANSHIP OF MAHENDRA MAHTO) RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This revision application under Sec. 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short J.J. Act) has been filed for setting aside the judgment and order dated 05.06.2015 passed by the learned 3rd Additional Sessions Judge, Sitamarhi in Cr.Appeal No. 23 of 2015 of 2004 of 2015, whereby he has affirmed the order dated 24.04.2015 passed by the Juvenile Justice Board (for short 'JJB'), Sitamarhi in Sitamarhi P.S.Case No. 450 of 2012 corresponding to J.J.B. Case No. 1248 of 2014 and the prayer of the petitioner for bail has been rejected.

(2.) The petitioner has been made accused in connection with Sitamarhi P.S. Case No. 450 of 2012 registered under Sections 384, 386 and 387 of the Indian Penal Code. He was apprehended in the case on 24.04.2014 and then he is in jail. He was declared juvenile on 19.12.2014 and substance of accusation has already been explained to him in connection with the said case on 18.02.2015.

(3.) From the report submitted by the Principal Magistrate, J.J.B., Sitamarhi vide letter no. 72/16 dated 17th March, 2016, it would appear that the case is at the stage of inquiry and no witness was examined before the JJB on behalf of the prosecution till 17th March, 2016.