Child In Conflict With Law Through ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 4904 MP

                                                             1
                           IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                                ON THE 27 th OF MARCH, 2023
                                           CRIMINAL REVISION No. 1113 of 2023

                          BETWEEN:-
                          CHILD IN CONFLICT WITH LAW THROUGH HIS
                          GUARDIAN GRANDFATHER RAMSEWAK SHARMA S/O
                          LATE SHRI RAMCHARAN SHARMA, AGED ABOUT 62
                          YEARS, OCCUPATION: AGRICULTURIST R/O VILLAGE
                          DHIDHONA GORMI DISTRICT BHIND (MADHYA
                          PRADESH)

                                                                                          .....PETITIONER
                          (NONE FOR THE PETITIONER)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION GORMI, BHIND (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                          (BY SHRI P. S. RAGHUVANSHI - PUBLIC PROSECUTOR)

                                Th is revision coming on for hearing this day, th e court passed the
                          following:
                                                              ORDER

Advocates are abstaining from Court work. Case diary is perused.

This criminal revision under Section 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [ in short '' the Act''] assails the order dated

14.02.2023 passed by the 6th ASJ, Bhind in CRA No.26/2023 affirming the order dated 25.01.2023 passed by the Juvenile Justice Board, Bhind, whereby rejecting the bail application moved on behalf of the the revisionist in Crime

Signature Not Verified No.258/2022 registered at Police Station Gormi, District Bhind, for the offence Signed by: ADNAN HUSAIN ANSARI Signing time: 3/28/2023 1:22:32 AM

punishable under Section 307 of IPC added Section 302 of IPC.

Prosecution case, in short, is that on 01.09.2020, complainant Ramsiya lodged a report alleging that his cousing Jitendra Khatikwas sitting in his shop at about 2.30 pm, one unknown person with the intention to kill caused a gunshot injury at his head, then he reached at Sunarpura Fourway, where Jitendra's mother Kamla was present. Thereafter, dial 100 vehicle came and complainant and Jitendra's mother brought him to CHC, Mehgaon and District Bhind. On these basis, FIR bearing Crime No. 258/2022 under Section 307 of IPC at police station Gormi, Bhind was registered. Thereafter, during investigation, petitioner got arrested and Jitendra died. After investigation, charge sheet has

been filed.

Learned counsel for the State opposed the prayer and prayed for rejection of the revision.

Looking to the facts and circumstances of the case and after going through the Paragraph No.13 of the impugned order dated 14.02.2023, this Court is of the considered opinion that no illegality has been committed by the courts below in passing the impugned judgments which need no interference.

Consequently, present criminal revision stands dismissed.

(DEEPAK KUMAR AGARWAL) JUDGE Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 3/28/2023 1:22:32 AM