ABU SAMA ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has been filed against the order dtd. 21/1/2025 passed by the learned Additional Sessions Judge-1-Cum-Children's Court, Hazaribagh in Miscellaneous Criminal Application No. 2065 of 2024 in connection with Giddi P.S. Case No. 73 of 2023 corresponding to G.R. Case No. 1484 of 2023 arising out of Children Case No. 09 of 2024 whereby the appellant's prayer for granting regular bail has been rejected.

(2.) The appellant is facing trial with submission of charge sheet on 9/7/2024 under Sec. 147, 148, 149, 302, 504 and 506 of the Indian Penal Code.

(3.) Learned counsel for the appellant has submitted that the appellant at relevant point of time was claiming to be juvenile and less than 16 years of age and the prayer for bail was rejected by the this Court vide order dtd. 20/6/2024 in Criminal Revision No. 1419 of 2023. The learned counsel for the appellant has submitted that as of now out of eight witnesses, five witnesses have already been examined and only official witnesses are yet to be examined i.e. Doctor, I.O. and one more witness.