X Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. B.M. Tripathi, learned senior counsel appearing for the petitioner and Mr. Fahad Allam, learned counsel appearing for the State.

(2.) This criminal revision petition has been filed against the judgment dtd. 26/11/2025 passed by the learned Additional Sessions Judge, 1 st cum Special Judge, Bokaro in Criminal Appeal No.243/2025 passed in connection with Sector-4 P.S. Case No.83/2025, whereby, the prayer for bail of the petitioner/juvenile has been rejected and the order dtd. 14/10/2025 passed by the learned Juvenile Justice Board, Bokaro passed in connection with Sector-4 P.S. Case No.83/2025, registered for the offence under Sec. 115, 126(2),117, 109, 352, 351(2), 351(3), 303(2), 3(5) of Bharatiya Nyaya Sanhita, 2023, has been affirmed.

(3.) Mr. B.M. Tripathi, learned senior counsel appearing for the petitioner submits that the petitioner is falsely implicated in the case. He submits that the petitioner was aged about 16 years at the time of occurrence. He further submits that the petitioner has been arrested and he is in observation home since 18/9/2025 and he is behind the bar w.e.f. that day and he has remained in custody for about 4 1/2 months. He then submits that Social Investigation Report was called from the Probation Officer, Bokaro, wherein, it has been reported that there is no criminal antecedent against the petitioner and it has been stated that proper parental guidance was not given to the petitioner. He next submits that even the petitioner is not named in the FIR and the name of the petitioner has come on confessional statement. He also submits that the petitioner is being represented through his father and the father is ready to give undertaking that he will keep the petitioner in good behaviour and character in future and will prevent him from associating with any known criminal and from exposing him to moral, physical or psychological danger and he is ready to swear an affidavit in this regard. He further submits that the petitioner is a meritorious student. He next submits that the person, who has been named in the FIR, he has been granted regular bail by the learned Sessions Judge vide order dtd. 22/12/2025 in S.T. No. 377 of 2025.