GOLU KUMAR MISHRA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner/juvenile has approached this Court through his father for being released from the remand home where he has been lodged in connection with Gopalganj Town P.S. Case No. 213 of 2015 instituted for the offences under Section 414 of the Indian Penal Code and Section 25 (1-b)A, 26 and 35 of the Arms Act read with Sections 4 and 5 of the Explosive Substance Act.

(2.) A bomb was exploded in a sweet shop and the juvenile/petitioner was arrested thereafter. He was made accused in another case vide Gopalganj Town P.S. Case No. 212 of 2015 which was registered under other Sections of the Indian Penal Code .

(3.) Learned counsel for the petitioner has also pointed out that the petitioner has been in the remand home since 08.06.2015 which is almost about 2 1/2 years.