MANJAY PASWAN @ MANDAL SON OF SHRI LAL PASWAN, UNDER THE GUARDIANSHIP OF SHRI LAL PASWAN, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) This application under section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short the J.J. Act) has been filed by the petitioner for setting aside the judgment passed in Criminal Appeal No. 57 of 2015 by the learned Sessions Judge, Begusarai whereby the appeal preferred under section 52 of the J.J. Act against the order dated 04.03.2015 passed by the Juvenile Justice Board (for short the J.J.B.), Begusarai has been dismissed and the prayer for bail of the petitioner in connection with Bhagwanpur P.S. Case No. 181 of 2014 has been rejected.

(3.) It is contended by the learned counsel for the petitioner that the petitioner has been made accused in Bhagwanpur P.S. Case no. 181 of 2014 registered under sections 364, 302, 201 and 120-B of the Indian Penal Code on 18.10.2014. He surrendered before the court of the learned Chief Judicial Magistrate, Begusarai on 27.10.2014. Initially, he was remanded to jail. An application on behalf of the petitioner was filed before the J.J.B., Begusarai for declaring him a juvenile in conflict of law. By order dated 19.02.2015 the petitioner was declared a juvenile in conflict of law and thereafter he has been shifted to an Observation Home.