RITIK KUMAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned senior counsel appearing for the petitioner and learned

(2.) This criminal revision application has been preferred against the Judgment dtd. 22/3/2024 passed by learned District and Additional Sessions Judge-I-cum-Children Court, Dumka in Cr. Misc. Appeal No.03 of 2024, whereby an appeal preferred under Sec. 101 of the Juvenile Justice (Care and Protection of Children) Act against the order dtd. 25/1/2024 passed by learned Principal Magistrate, Juvenile Justice Board (JJB), Dumka in connection with Saraiyahat P.S. Case No.33 of 2022, corresponding to E.N. No.55 of 2024 registered for the offences punishable under Ss. 366-A/34 of the Indian Penal Code and changed u/s 376 of Indian Penal Code and Sec. 4 of the POCSO Act added on 23/3/2023 was dismissed and thereby upheld the order dtd. 25/1/2024 passed by the learned Principal Magistrate, Juvenile Justice Board, Dumka in connection with Saraiyahat P.S. Case No.33 of 2022, corresponding to E.N. No.55 of 2024, by which the prayer for bail of the present Juvenile was rejected under Sec. 12 of the Juvenile Justice (Care and Protection of Children) Act.

(3.) The allegations against the petitioner as set out in the FIR is that this petitioner along with other co-accused persons are said to have kidnapped the daughter of the informant who was 17 years old.