SUNIL RAJWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Revision filed under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 is directed against the order impugned passed by the Sessions Judge, Garhwa in Cr. Appeal No. 41 of 2010 on 04.09.2010 by which prayer for bail of the petitioner-Sunil Rajwar in conflict with law refused by the Juvenile Justice Board, Garhwa in G.R.No. 439 of 2009 was affirmed and the appeal preferred under Section 52 of the Act was dismissed.

(2.) The grounds taken for the dismissal of appeal that has been observed by the Sessions Judge, Garhwa was that the parents of the appellant were in custody so release of the appellant would bound to frustrate the ends of justice because he would be exposed to moral, physical and psychological danger for want of proper guardianship.

(3.) Learned counsel appearing on behalf of the petitioner submitted that the petitioner has been implicated for the alleged offence under Sections 302/201/34 of the Indian Penal Code along with his father and mother for the recovery of dead body of his sister-in-law (bhabhi) from the well of a different village.