CICL Vs. STATE OF ODISHA
LAWS(ORI)-2021-5-11
HIGH COURT OF ORISSA
Decided on May 17,2021

Cicl Appellant
VERSUS
STATE OF ODISHA Respondents


Referred Judgements :-

ABRAHIM KRISTIAN -VRS.- STATE [REFERRED TO]
NARESH NAIK -VRS.- STATE [REFERRED TO]
AJAY KUMAR -VRS.- STATE OF MP [REFERRED TO]
ASHIK KUMAR SAHU -VRS.- STATE [REFERRED TO]
SUMANTA BINDHANI -VRS.- STATE [REFERRED TO]
RANJIT PAIKA -VRS.- STATE [REFERRED TO]
CHITTARANJAN @ BISWAJIT SAHOO -VRS.- STATE [REFERRED TO]
MOHAN MALI VS. STATE OF M P [REFERRED TO]
A JUVENILE VS. STATE OF ORISSA [REFERRED TO]


JUDGEMENT

- (1.)I have heard Mr. Pitambar Jena, learned counsel for the petitioner and Mr. G.N. Rout, learned Addl. Standing Counsel for the State in video conferencing mode.
(2.)This is an application under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (in short "the JJ Act ") for grant of bail to the CICL (name withheld) in connection with J.J. Case No.42 of 2020 arising out of Nayakote P.S. Case No.59 of 2020 in the Court of the Juvenile Justice Board, Keonjhar, registered for commission of offence punishable under Sec. 302/34 of I.P.C and challenging the orders passed by the learned Additional Sessions Judge -cum- Special Judge, Keonjhar and the J.J. Board, Keonjhar rejecting his prayer for bail.
(3.)The prayer for bail of the CICL was rejected by the learned J.J. Board on 15/10/2020 and thereafter by the learned Addl. Sessions Judge -cum- Special Judge, Keonjhar in Criminal Appeal No.22 of 2020 on 22/12/2020.


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