RITIK KUMAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and learned APP appearing on behalf of the State.

(2.) This criminal revision is directed against the order dtd. 30/1/2023 passed by learned Additional Sessions Judge-I-Cum-Children Court, Dumka in Criminal Miscellaneous Appeal No. 15 of 2022 whereby the prayer for release of the juvenile petitioner has been dismissed by affirming the order dtd. 26/9/2022 passed by learned Principal Magistrate, Juvenile Justice Board, Dumka, in connection with Saraiyahat P.S. Case No. 33 of 2022, registered for the offence under Sec. 366-A/34 of the Indian Penal Code.

(3.) The gist of the allegations as alleged in the FIR is that this petitioner along with 2 friends had kidnapped the daughter of the informant.