RONGON MUKHOPADHYAY, J. - (1.) Heard Mr. Birendra Burman, learned counsel for the petitioner and Mr. Vijay Shankar Prasad, learned A.P.P. for the State.
(2.) Aggrieved by the order dated 07.09.2017 passed by the learned Sessions Judge, Hazaribagh in Criminal Appeal No. 82 of 2017 by which the order dated 07.07.2017 passed by learned Principal Magistrate, Juvenile Justice Board, Hazaribagh in connection with G.R. No. 609 of 2017 arising out of Barkatha P.S. Case No. 35 of 2017, refusing to release the petitioner on bail, has been affirmed and the appeal was dismissed, the petitioner has preferred this application.
(3.) Submission has been advanced by the learned counsel for the petitioner that the petitioner was declared juvenile and the allegation is that he had established physical relationship with the victim, who is the daughter of the informant. It has further been submitted that the victim herself is a major lady and there is no oblique motive on the part of the petitioner in establishing physical relationship with the victim. It has also been submitted that the petitioner is in remand home since 08.03.2017 and the mother of the petitioner has given an undertaking that she shall take care of the petitioner and she shall not allow the petitioner to come in association of criminal elements.;