ANAND KUMAR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present application is being preferred against the order dtd. 24/9/2025 passed by learned District and Addl. Sessions Judge 1st- cum- Spl. Judge Children Court, Purnea, in connection with Sahayak Khajanchi P.S. Case No. 163. of 2025 for the offences punishable under Ss. 137(2), 96, 3(5), 70(2) of BNS and Sec. 6/10 of POCSO by which the learned Court has refused to enlarge the petitioner on bail.

(3.) The Child in conflict with law (for short 'CICL ')/petitioner, aged about 16 years 8 month on the alleged date of occurrence, is named in F.I.R. and is in observation home since 24/5/2025.