KARTIK VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner-juvenile has preferred this criminal revision under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 against the order dated 10.11.2010, passed by the learned Additional Sessions Judge, F.T.C.-II, Giridih in Criminal Appeal No. 73/10, by which the prayer for bail of the Petitioner under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 rejected by the Juvenile Justice Board was affirmed and the appeal was dismissed.

(2.) Petitioner is admittedly the husband of the deceased, who was facing charge under Sections 306/304B/498A/34 of the Indian Penal Code pending inquiry before the Juvenile Justice Board, Giridih.

(3.) Persecution story in short was that the Petitioner?s wife Ruby Kumari had committed suicide after consuming poison within two years of her marriage and there was allegation by the informant-father of the deceased that the accused persons had been extending torture for payment of Rs. 50,000/- as dowry and the accused persons had forcibly administered poison as a result of which she died. In the post-mortem examination, suspected case of poisoning was found by the Doctor, who held autopsy.