KRISHNA MUNDA AND Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) THE Petitioners have preferred this Cr. Rev. under Section 53 of the Juvenile Justice (Care and Protection of Children) Act, 2000 for setting aside the order passed by the Sessions Judge, Gumla in Cr. Appeal No. 53 of 2010 by which the prayer for bail the Petitioners Krishna Munda and Etwa Munda @ Salik Munda rejected by the Juvenile Justice Board, Gumla in connection with Sisai (Bharno) P.S. case No. 44 of 2010 corresponding to G.R. No. 210 of 2010 was affirmed and the appeal was dismissed.

(2.) MR . Deepak Kumar, the learned Counsel appearing on behalf of the Petitioners at the outset seeks permission to withdraw the name of the Petitioner No. 1 Krishna Munda from the instant petition with the liberty to agitate his prayer for bail after two months which is allowed.

(3.) THE prayer for bail of the Petitioners Krishna Munda (not pressed) and Etwa Munda @ Salik Munda was rejected by the J.J. Board on 26.8.2010 only on the ground that their release on bail would defeat the ends of justice, against which they preferred Cr. Appeal No. 53 of 2010 and the Sessions Judge, Gumla by order dated 27.9.2010 dismissed their appeal on the ground that their release on bail might bring them into association of criminals, which may expose them to moral, physical and Psychological danger.