RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Birendra Burman, learned counsel for the petitioner and Mr. Rajesh Kr. Mishra, learned A.P.P. for the State.
(2.) This revision application is directed against the judgment dated 06.04.2017 passed by the learned District and Additional Sessions Judge I, Koderma in Criminal Appeal No. 09 of 2017 whereby and whereunder the order dated 11.01.2017 passed by learned Principal Magistrate, Juvenile Justice, Board, Koderma, in connection with Chandwara P.S. Case No. 71 of 2016, corresponding to G.R. No. 960 of 2016 rejecting the prayer for bail of the petitioner has been affirmed.
(3.) It has been submitted by the learned counsel for the petitioner that the petitioner has been implicated only on account of he being last seen with the deceased. Learned counsel for the petitioner submits that in course of investigation only the confessional statement of the petitioner has been recorded and save and except the said confessional statement there is no other material to suggest the complicity of the petitioner in the commission of the offence. It has been submitted by the learned counsel for the petitioner that the petitioner is in remand home since 13.09.2016 and the social investigation report is also not adverse to the cause of the petitioner.;