PARMANAND SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner and learned counsel for the State are present.

(2.) This Criminal Revision has been preferred on behalf of the petitioner against the judgment dtd. 31/3/2023 passed by the learned District and Additional Sessions Judge-I-cum-Children Court, Dumka in Criminal Miscellaneous Appeal No.03 of 2023, whereby the appeal was dismissed and affirmed the judgment dtd. 27/1/2023 passed by the learned Juvenile Justice Board, Dumka in connection with Dumka (T) P.S. Case No.173 of 2022 corresponding to Juvenile Case No.32 of 2022, wherein the bail application of the juvenile was rejected.

(3.) Learned counsel for the petitioner has submitted that there is no cogent evidence against the petitioner in regard to commission of the alleged offence. The bail application of the petitioner has been rejected by the learned J.J. Board, which has been affirmed by the learned Appellate Court on the ground that his release would expose him to physical, psychological or moral danger and he would come in association of the known criminals while there is nothing in Social Investigation Report in this regard the FIR has been lodged only on the ground of personal enmity. This fact is also disclosed in the Social Investigation Report. In view of the above, contended to allow this Criminal Revision and set aside the impugned judgment passed by the learned J.J. Board, which was affirmed by the learned Appellate Court.