ANGAD DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner as well as the learned Special P.P. for the State.

(2.) The social investigation report of the petitioner Angad Das @ Roshan Das has been received and submitted by Mr. Shailendra Kr. Tiwari, Spl.P.P. for the State. The same is kept on record.

(3.) The instant criminal revision application has been preferred to challenge the legality, prosperity and correctness of the judgment dtd. 19/6/2024, passed by Sri Rajeev Ranjan, learned 1st Additional Sessions Judge-cum- Children Court, Deoghar in Criminal (Juvenile Bail) Appeal No. 28/2024 whereby and whereunder an appeal preferred U/s 101(2) of the Juvenile Justice (Care and Protection, of Children) Act, against the order dtd. 8/5/2024, passed by Learned Principal Magistrate, Juvenile Justice Board, Deoghar, in connection with Deoghar Cyber P.S. Case No. 52/2024, dtd. 27/4/2024 subsequently Inquiry No. 172 of 2024, registered for offence under Sec. 419, 420, 467, 468, 471, 120(B) of I.P.C, and sec. 66(B), 66(C), 66(D) and 84 (C) of I.T. Act was dismissed and thereby upheld the order dtd. 8/5/2024, passed by Learned Principal Magistrate Juvenile Justice Board, Deoghar and dismissed the prayer of bail (Criminal Juvenile Bail Appeal) by Learned Appellate Court, now the case is pending before the Learned Principal Magistrate, Juvenile Justice Board, Deoghar.