PREMIUM INFRA LOGISTICS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, learned counsel appearing for the petitioner and Mr. Rajesh Kumar, learned counsel appearing for the State.

(2.) This criminal revision petition has been preferred against the order dtd. 14/7/2025 passed by the learned Additional Sessions Judge, 1st cum Special Judge, Bokaro in Criminal Appeal No.147/2025, whereby, the learned Court has been pleased to dismiss the appeal and confirmed the order dtd. 9/6/2025 passed by the learned Principal Magistrate, Juvenile Justice Board, Bokaro in Jageshwar Bihar P.S. Case No.23/2024, corresponding to G.R. Case No.187/2025.

(3.) Learned counsel for the petitioner submits that the petitioner is a child in conflict with law and he is innocent and he has not committed any offence. He submits that the petitioner is at present aged about 17 years and 7 months. He submits that the petitioner was arrested on 12/4/2025 and remanded to custody on 13/4/2025 and since then, he is in custody. He further submits that now the charge-sheet has been submitted. He submits that the allegations are made that when the petitioner was of 11 years old, he had established relationship with the informant when she was of 14 years in view of the contents made in the FIR. He also submits that the petitioner is a good student and he has passed the Annual Secondary Examination in the year 2023. He submits that the petitioner is being represented through his mother and she is ready to give proper undertaking for taking care of the child.