RONGON MUKHOPADHYAY,J. - (1.) Heard the parties.
(2.) This application is directed against the order dated 23.03.2017 passed in Criminal Appeal No. 09 of 2017 by learned District and Additional Sessions Judge-I, Gumla, whereby and where-under, the order dated 03.02.2017 passed by the learned Principal Magistrate, Juvenile Justice Board, Gumla, in connection with Chainpur P.S. Case No. 21 of 2016, corresponding to G.R. Case No. 827 of 2016, rejecting the prayer for bail of the petitioners, has been affirmed.
(3.) It has been submitted by the learned counsel for the petitioners that the allegation made against the petitioners has been falsified from the fact that the medical report does not substantiate the rape. Learned counsel further submits that the petitioners are in remand home since 17.08.2016. It has further been stated that the fathers of the petitioners have given an undertaking that they shall take care of the petitioners and shall not allow them to come in association with any antisocial element.;