D.G.R.PATNAIK, J. - (1.) LEARNED Counsel for the petitioner submits that the defect, as pointed out by the office, is not on the part of the petitioner but the defect is in the order of the lower appellate court wherein the date of the impugned order passed by the Juvenile Justice Board has wrongly been recorded as 17.05.2008 instead of 17.03.2008. Learned Counsel prays that the defect may be ignored.
(2.) CONSIDERING the facts explained, the defect is ignored. The instant revision application is directed against the order dated 04.06.2008 passed by the Sessions Judge, Palamau at Daltonganj in Criminal Appeal No. 47 of 2008 whereby the appeal filed by the petitioner under Section 52 of the Juvenile Justice (Care and Protection of Children) Act, 2000 against the order passed by the Juvenile Justice Board, Ranchi refusing the petitioners prayer for bail under Section 12 of the Juvenile Justice Act, was dismissed.
(3.) THE petitioner was arrested for the offence under Sections 25(1 -B)(A), 26 and 35 of the Arms Act and since he was found to be a juvenile, he was remanded after his arrest to the remand home. The petitioners prayer for bail before the Juvenile Justice Board under Section 12 of the Juvenile Justice Act, was rejected and thereafter, the petitioner preferred appeal before the Sessions Judge which was also dismissed by the impugned order and hence, this revision application.;