KRISHNA SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision application is directed against judgment dated 02.08.2017, passed by learned Sessions Judge, West Champaran at Bettiah in Cr. Appeal No.25 of 2017, arising out of Chautarwa (Bathuwariya) P.S. Case No.244 of 2016. The learned Sessions Judge dismissing the appeal filed for release of the juvenile in conflict with law upheld the order dated 02.05.2017, passed by Juvenile Justice Board, Bettiah, West Champaran refusing the release of the petitioner on bail. The petitioner is one of the accused in the aforesaid case registered under Sections 302, 201/120(B) of the Indian Penal Code.

(2.) The allegation in brief is that the informant's 13 years' old minor son went away with accused persons including the petitioners to watch a movie on the projector thereafter did not return back. The petitioner was also apprehended on 03.10.2016 along with others and the petitioner's age was assessed by the Board as 16 years and 4 months.

(3.) The Juvenile Justice Board, Bettiah rejected the bail of the petitioner as he is accused in heinous crime so in case of release, he would be exposed to moral, physical and psychological danger, so learned Sessions Judge also refused the bail on the ground that in case of release, the petitioner may likely to go in association of known criminals leading to exposure to moral, physical and psychological danger, ultimately could defeat the ends of justice.