KHUSTAR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present criminal revision application has been filed against the order dtd. 11/11/2022, passed by the court of learned Special Judge, POCSO Act -cum- Children's Court, Palamau at Daltonganj, in Criminal Appeal Case No.32 of 2022, whereby the prayer for bail of the juvenile has been rejected in connection with Lesliganj P.S. Case No.123 of 2021, corresponding to Special POCSO Case No.15 of 2022 registered for the offence under Sec. 376D of the Indian Penal Code and Ss. 4/ 6 of the POCSO Act.

(2.) The juvenile in conflict with law, who in custody since 30. 12.2021, has approached this Court for his release on bail through his father, who is ready and willing to maintain and take proper care of the juvenile in his custody. It has further been submitted that the juvenile has been made an accused of establishing sexual relationship with a minor girl. The case has been kept by the J.J. Board and it has not been sent to the Children's court for trial. On the above facts, prayer for bail has been made.

(3.) learned counsel for the State has opposed the prayer for bail.