(1.) This appeal is directed against the order dtd. 22/6/2018 passed by the learned 1st Additional Sessions Judge-cum- Special Judge, Khagaria in Juvenile Trial No.01 of 2018 arising out of Khagaria (Mufassil) P.S. Case No.206 of 2018 registered for the offences punishable under Ss. 302 and 448 of the Indian Penal Code and Sec. 27 of the Arms Act whereby prayer for bail of the appellant has been rejected.
(2.) It is submitted by the learned counsel for the appellant that though the appellant has been declared juvenile in conflict with law and his case has been referred by the Juvenile Justice Board after preliminary assessment with regard to mental and physical capacity to commit offence, ability to understand the consequences of the offence and the circumstances in which he has allegedly committed the offence, the Children's Court without looking to the provisions of Sec. 19 of the Juvenile Justice (Care and Protection of Children) Act, 2015 has mechanically rejected the prayer for bail of the appellant.
(3.) On the other hand, learned counsel for the State submitted that the offence alleged is 'heinous' in nature. Hence, the Children's Court committed no illegality in rejecting the prayer for bail of the appellant.