SHAHNAWAZ HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) This criminal revision is directed against the judgment and order dtd. 25/5/2022 passed by the court of Additional Judicial Commissioner-IV-cum-Special Judge (POCSO), Ranchi in Cr. Appeal No. 51 of 2022, whereby and where under the learned appellate court confirmed the order of Juvenile Justice Board dtd. 31/3/2022 passed in Kanke P.S. Case No. 203 of 2021 corresponding to G.R. Case No. 3628 of 2021 registered u/s 302/34 of IPC and rejected the Cr. Appeal No. 51 of 2022 denying the prayer of bail of the petitioner.

(3.) Heard the learned counsel for the petitioner, learned counsel for the informant and the learned Addl.P.P. for the State.