RISHABH KUMAR @ CHUTAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is aggrieved by the order dated 18.7.2013 passed by learned Sessions Judge, Palamau at Daltonganj, in Cr. Appeal No.105 of 2013, whereby the appeal filed against the order dated 28..5.2013 passed by the Juvenile Justice Board, Palamau at Daltonganj, in G.R. No.692 of 2012, rejecting the bail application of the juvenile petitioner, has been dismissed by the Appellate Court below.

(3.) Petitioner has been made accused in Patan P.S. Case No.42 of 2012, corresponding to G.R. No.692 of 2012, for the offence under Section 302 of the Indian Penal Code. The case relates to murder of one Sandip Sao and the case was instituted against unknown.