AMIT KUMAR MANDAL 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 order dtd. 31/3/2023 passed by the learned Special Judge, POCSO Act, Giridih in M.C.A. No.693 of 2023, Children Case No.02 of 2023, whereby the bail application of the juvenile was rejected.

(3.) At the very outset, learned counsel for the opposite party No.2 has raised the objection that this Criminal Revision is not maintainable against the impugned order in view of Sec. 101 (5) of the J.J. Act, 2015, which is reproduced hereinbelow: "(5) Any person aggrieved by an order of the Children's Court may file an appeal before the High Court in accordance with the procedure specified in the Code of Criminal Procedure, 1973 (2 of 1974)."