BIRANCHI PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. G.K. Mohanty, learned counsel for the CCL-Petitioner, Mr. S.R. Mohapatra, learned counsel for the informant and Mr. K.K. Das, learned Additional Standing Counsel for State.

(3.) Present criminal revision under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act has been filed for bail of the child in conflict with law (CCL) ' Biranchi Pradhan in connection with J.J.C. Case No.44 of 2020 arising out of Banki P.S. Case No.39 of 2020, now pending before learned P.M., J.J.B., Cuttack for alleged commission of offences under Ss. 147/148/302/120-B/216/149 of the Indian Penal Code.