KARN KUMAR @ RAJA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This criminal revision application has been preferred under Section 102 of the Juvenile Justice (Care and Protection of Children) Act against the order dated 05.11.2019 passed in Cr. Appeal No.36 of 2019/C.I.S.No.36 of 2019 by learned Additional Sessions Judge-I-cum-Special Judge, Children Court, Purnea, whereby appeal was dismissed against the order dated 26.07.2019 passed in G.R. No. 3365 of 2018 (arising out of K. Hat P.S.Case No.658 of 2018) by learned Principal Magistrate, Juvenile Justice Board, Purnea, refusing prayer for bail by the petitioner.

(3.) The petitioner is lying in the Remand Home, Purnea, in connection with Madhepura P.S. Case No.397 of 2015. On the basis of school certificate the date of birth of the petitioner is 20.04.2001. Therefore, he was declared juvenile in Madhepura P.S. Case No.397 of 2015. In the present matter also by order dated 09.07.2019, the learned Juvenile Justice Board, found that on the date of present occurrence the petitioner was a juvenile.