PRAKASH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The present application under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'JJ Act') has been preferred against the order dated 8th October, 2015 passed by the learned Sessions Judge, Bhojpur, Ara, affirming the order dated 23.9.2015 passed by the Juvenile Justice Board, Ara, in J.J.B. Case No. 760 of 2015.

(3.) By the aforesaid order dated 23.9.2015, the J.J. Board, Ara, has rejected the application for bail of the petitioner in connection with Chandi P.S. Case No. 36 of 2015 registered under Sections 364A and 302 of the Indian Penal Code. While rejecting the appeal against the said order, the appellate court has also rejected the application for bail of the petitioner.