UMESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Md. Faruque Ansari, learned counsel for the petitioner and Mr. Subodh Kumar Dubey, learned counsel for the State.

(2.) The present Criminal Revision Application has been filed on behalf of the Juvenile-petitioner under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 for setting aside the judgment dtd. 8/2/2022 passed in Criminal Appeal No.17 of 2021 by the learned Additional Sessions Judge-I, Latehar, by which, the said Criminal Appeal No.17 of 2021 has been dismissed rejecting the bail of the petitioner and thereby affirming the order dtd. 2/11/2021 passed by the In-Charge, Principal Magistrate Juvenile Justice Board, Latehar in connection with Latehar P.S. Case No.238 of 2021, E.R No.23 of 2021 instituted for the offences under Ss. 364, 365/35 of the Indian Penal Code.

(3.) As per the FIR, the Informant has alleged and shown strong suspicion against five persons namely, Kameshwar Yadav, Sakandar Yadav, Surender Yadav, Umesh yadav, Nageshwar Yadav and Sandeep Yadav as named in the FI.R for committing the murder of her mother on suspecting her as Daain and Witch.